Done Sambashiva Rao vs Union Of India, on 27 August, 2020

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Andhra Pradesh High Court - Amravati

Done Sambashiva Rao vs Union Of India, on 27 August, 2020

Bench: J K Maheshwari, M.Satyanarayana Murthy

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

(SPECIAL ORIGINAL JURISIDICTION)

THURSDAY, THE TWENTY SEVENTH DAY OF AUGUST TWO THOUSAND AND TWENTY
:PRESENT:

THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI

THE HONOURABLE SRI JUSTICE A V SESHA SAI
AND
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION Nos. W.P.Nos.13203, 13204, 13205, 13206 of 2020, W.P.(PIL.)
No.179 of 2019, W.P.(PIL.) Nos.7. 8, 9, 20, 22, 24, 40, 102, 103, 121 & 175 of 2020.,
W.P.No.8472 of 2020: W.P.(PIL) Nos.153, 78, 92, 177, 184, 185, 200, 201, 208, 209,
213, 215 & 217 of 2020; W.P.Nos.714, 719, 808, 819, 925, 932, 933, 1207, 1388,
2837, 2898, 2904, 2906, 2909, 2912, 2914, 4004, 5057, 8776, 9154, 9528, 10700,
13521, 13645, 13666, 13887, 13919, 13925, 13966, 13983, 14003, 14053, 14054,
14282, 14338, 14768, 14894, 14896, 14897, 14919, 14920, 14996, 15035, 15094 &
15097 of 2020; W.P.No.25028 of 2016; W.P.No.20622 of 2018: W.P.(PIL) No.34 of
2019, W.P.(PIL) Nos.42, 49, 50 & 64 of 2020: W.P.Nos.5140, 5410, 5515, 5994,
10868 & 10881 of 2020.

WRIT PETITION No.13203 OF 2020

Between:

1. Rajadhani Rythu Parirakshnana Samithi, A society registered under the Societies
Act Bearing Registration No.283 of 2016, having its office at H.No.11-94, Tullur,
Amaravati, Andhra Pradesh, Rep. by its Secretary, Sri Dhanekula Rama Rao.

2. Pathan Ahammad Khan, S/o P. Galab Khan, aged about 48 years, Occ
Agriculture, 6-29/1, S C Colony, Thullur (Mandal), Rayapudi, Guntur, Andhra
Pradesh.

Ponnekanti Chitti Babu, S/o Venkatesh, aged about 53 years, Occ. Agriculture,
12-11-1, Thullur, Guntur, Andhra Pradesh.

Peddineni Lakshmaiah, S/o Ramarao, age about 46 years, Occ Agriculture, 1-14,
Tank Bandi Area, Thullur, Ainavolu, Guntur, Andhra Pradesh.

Koyyagura Ravi Babu, S/o Peraiah, aged about 47 years, Occ. Agriculture, 2-
103, Nelapadu, Thullur, Guntur, Andhra Pradesh.

Indurthi Naga Malleswara Rao, S/o Chandraiah, aged about 52 years, Occ
Agriculture, 2-32, Nelapadu, Thullur, Guntur, Andhra Pradesh.

Nuthaki Chandra Sekhar, S/o Ranga Rao, aged about 53 years, Occ Agriculture,
4-83, Nuthaki Street, Mandadam, Guntur, Andhra Pradesh.

AND

N OQ a F &

Petitioners

4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

2. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.

3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.

Respondents

a. Declaring that the State of Andhra Pradesh has no legislative competence-TO-
change the Capital of the State or to denude Amaravati from being the seat of the 3
civic wings of the State including the Legislature, Executive and the Judiciary,

b. Declaring that the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174 Parts IX and IXA, 300-A of the
Constitution of India rw Sections 5 31(2) and 94 of the A.P. State Reorganization Act,
2014 and consequently declare it to be null and void,

c. Declaring that the Andhra Pradesh Decentralization and Inclusive Development of
All Regions Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and IXA,
300-A of the Constitution of India r/w 5, 31(2) and 94 of the A.P. State Reorganization
Act, 2014 and consequently declare it to be null and void.

d. Declaring that the report of the High-Powered Committee, dated 17.01.2020 as
being bad in law and ultra vires of Articles 14 and 21 of the Constitution of India.

e. Directing the Respondents to forthwith forbear from acting pursuant to or in
furtherance of the report of the High-Powered Committee, dated 17.01.2020,

f. Directing the Respondents to forthwith forbear from shifting any of the offices of the
3 civic wings of the State including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices and Officers, from
their current locations in and around Amaravati and from trifurcating the Capital for a
period of 30 years or such time as this Honble Court deems fit and proper in the
circumstances of the case; and

g. Directing the Respondents to implement the Master Plan as notified on
23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 including by constructing the necessary buildings and housing the
offices of the 3 civic wings of the State Government including the Executive, Judiciary
and Legislature in Amaravati.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of the Notifications by which the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 were notified to come into force,
pending disposal of Writ Petition 13203 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of G.O.Mos. No. 155, dated 01-08-2020 issued by the 1*
respondent state, pending disposal of Writ Petition 13203 of 2020, on the file of the High
Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents to implement the master plan as notified on 23-06-2016 under
section 39 of the Andhra Pradesh capital regional development authority Act, 2014
including by finishing the works for which contracts have already been awarded,
pending disposal of Writ Petition 13203 of 2020, on the file of the High Court.

IA NO: 4 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents not to take any steps whatsoever towards the shifting any of the

the offices of the State Government and Judiciary, including but not limited to the Raj
Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments
of the Government, Police Department, State Corporations, State Government Offices,
from their current locations in and around Amaravathi, pending disposal of Writ Petition
13203 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of the Order bearing Rc. No.1203/G2/2016, dated 31.07.2020
issued by the Respondent, pending disposal of Writ Petition 13203 of 2020, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 04-08-2020 made herein and
upon hearing the arguments of Sri Sai Sanjay Suraneni Advocate for the Petitioners,
Advocate General for the Respondent Nos.1 & 2 and of Sri Harinath, Assistant Solicitor
General for Respondent No.3.

WRIT PETITION No.13204 OF 2020

Between:

4. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation
Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem
Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505.

2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation. Agriculture,
R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra
Pradesh - 522 237.

Petitioners
AND

4. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001. Email
ID [email protected]

2. The Secretary, Niti Aayog. Government of India Office at Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID
[email protected]

4. The Special Chief Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503. Email ID [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department The
Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email ID secy [email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email ID [email protected]

7. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra
Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503 Email [email protected].

8. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra
Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. E-Mail [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, The
Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email [email protected].

10.Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon' ble
Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-|,
Velagapudi Email- [email protected]

11.Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban _
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
Email [email protected] peshimaudap|@gmail.com --

12. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email

[email protected]
@ap-g Respondents

a. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020), to be unconstitutional, infringing the fundamental rights of the writ
petitioners under Articles 14, 19 and 21 of the Constitution of India who gave their lands
under A.P. Capital City Land Pooling Scheme (Formulation and Implementation) Rules
2015

b. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be passed in violation of Articles 196(2) and 197 of the Constitution
of India.

c. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020).as violative of Articles 174, 248, 253, 266, 275, 293, 295 and 299 of the
Constitution of India

d. Declaring the action of the 1* Respondent in recognizing Amaravati as the Capital
City for the State of Andhra Pradesh to be in accordance with Section 5, 6 and 94 of the
Andhra Pradesh Reorganization Act, 2014 and _ consequentially to declare
Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020)
as repugnant and void under Article 254 and violative of 256 and 257 of the Constitution
of India

e. To declare the Decentralization and. Inclusive Development of all Regions Acct,
2020 to be in violation of Section 31 read with Entry-78 of List-] (Union. List), Seventh
Schedule of the Constitution of India.

f. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in violation of Section 6 (b) and (c) of the General Clauses Act,
1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891

g. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in derogation of Doctrines of Promissory Estoppel,
Unreasonableness, __Irretrievability, Irrationality, Perversity, Malice, Legitimate
Expectation, Arbitrariness, Unfairness and Good Governance, which are an extension
of the Fundamental Rights conferred on the writ petitioners under Part-lll of the
Constitution of India

h.To declare the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) as violative of the Constitutional Right to Property under Article 300-A
and also violative of Article 299 of Constitution of India.

i.Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in violation of Andhra Pradesh Business Rules 2017 and the All
India Service (Conduct Rules), 1968.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceedings pursuant to the decentralization and inclusive development of all
regions Act 2020 coming into force, in the interest of justice, pending disposal of Writ
Petition 13204 of 2020, on the file of the High Court.

IA NO: 2 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in

the affidavit filed in support of the writ petition, the High Court may be pleased to direct
the respondents not to alienate or create any third party rights or make any allotment in

favour of any third party (s)in so far as the lands comprised in the designated master
plan notified under the APCRDA Act, 2014 pertaining to any of the nine notified theme
cities in the capital city of Amaravati, in the interest of justice, pending disposal of Writ
Petition 13204 of 2020, on the file of the High Court.

1A NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct. the respondents not to spend any money from the state exchequer, for the
purpose of creating any infrastructure at Visakhapatnam ignoring the existing
infrastructure at capital city of Amaravati, in the interest of justice, pending disposal of
Writ Petition 13204 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to shift, any files and other office records and furniture from
the interim government complex at Amaravati and any other government offices
situation in the capital regional area in the interest of justice, pending disposal of Writ
Petition 13204 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to shift, the Raj Bhavan, secretariat, Head of Departments,
Police Head Quarters, Central Investigation Department and other Directorates or any
other Government offices, from the capital city of amaravati to visakhapatnam in the
interest of justice, pending disposal of Writ Petition 13204 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 04-08-2020 made herein and
upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao,
Senior Counsel for Sri Unnam Sravan Kumar Advocate for the Petitioners, Sri N.
Harinath, Asst Solicitor General for the Respondent Nos.1 & 2 and of Sri Rakesh
Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State
for Respondent Nos.3 to 12.

WRIT PETITION No.13205 OF 2020

Between:

4. Done Sambasiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation.
Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem
Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505.

2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation. Agriculture,
R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra
Pradesh - 522 237.

Petitioners
AND

4. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at. Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001.
Email ID. [email protected]

2. The Secretary, Niti Aayog, Government of India. Office at. Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID.
[email protected]

4. The Special Chief Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503. Email ID. [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department The
Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email ID. secy [email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. Email ID. [email protected]

7. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra
Pradesh Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503 Email. [email protected].

8. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra
Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. E-Mail. [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, The
Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email. [email protected].

10. Sri. Y. S. Jagan Mohan Reddy, S/o . Late Y. S. Raja Shekar Reddy, Hon' ble
Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-l,
Velagapudi Email- [email protected]

11.Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.13 5, Ground Floor, Building No.2, Velagapudi,
Email. [email protected] peshimaudapl|@gmail.com

12.Sri Buggana Raj endranath Reddy, Minister for Finance and Planning, Legislative
Affairs, Office at. Room No.212,First Floor, Building No.2, Velagapudi Email.
[email protected]

Respondents

(i) Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020) to be unconstitutional, infringing the fundamental rights of the
writ petitioners under Articles 14. 19, and 21 of the Constitution of India who gave their
lands under A.P Capital City Land Pooling Scheme (Formulation and Implementation)
Rules 2015.

(ii). Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act No.27 of 2020) to be passed in violation of Articles 196(2) & 197 of the
Constitution of India.

(iii). Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act No.27 of 2020), to be in violation of Section 6 (b) and (c) of the General

Clause Act, 1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act,
1891.

(iv). Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act No.27 of 2020), to be in violation of Article 299 of the Constitution of India

(v). Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act No.27 of 2020) to be in dserogation of Doctrine of Promissory Estoppel,
Unreasonableness, Irrtetrievabiity, Unfairness & Good Governance, which are an
extension of the Fundamental Rights conferred on the writ petitioners under Part-Ill of
the Constitution of India.

(VI) Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act No.27 of 2020), to be in violation of "Andhra Pradesh Business Rules
2017" and the "All India Service (Conduct Rules) 1968.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased stay,
all further proceedings pursuant and consequential to the "Andhra Pradesh Capital

Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020)", or in the
alternative directing the Respondents to maintain status-quo in regards to carrying out
the governance from the existing infrastructure in the capital city of Amaravati, in the
interest of justice, pending disposal of the main writ petition, pending disposal of Writ
Petition 13205 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased be to
direct the respondents, not to allot the land or any other residential or other immovable
properties to any third parties in contravention of the "notified master plan" of 9 theme
cities and consequently direct the respondents to complete the pending works and of all
those buildings and allot them for the specified purpose for which they are being built in
the interest of justice, pending disposal of Writ Petition 13205 of 2020, on the file of the
High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, not to alter or change, the notified masterplan of 9 theme cities
in the capital city of Arnaravati, in the interest of justice, pending disposal of Writ Petition
13205 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to commence the abandoned works in the capital city of
Amaravati, by completing all the pending projects, including but not limited to the
Andhra Pradesh High Court building and also to complete the, residential houses, to be
allocated to the High Court Judges, in the interest of justice pending disposal of Writ
Petition 13205 of 2020, on the file of the High Court.

1A NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to continue CRDA and its offices, for the purposes of carrying
out the unfinished works in the capital city of Amaravati and also for paying the annual
annuity to the writ petitioners and landless poor persons, in the interest of justice,
pending disposal of the main writ petition, pending disposal of Writ Petition 13205 of
2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
the operation of "G.O.Ms.No.155 Dt.01/08/2020 MA&UD Dept." issued by the
Government of Andhra Pradesh for constituting and notifying "Amaravati Metropolitan
Region Development Authority' (AMRDA) in exercise of Sections 4(1) and 4(3) of the
"Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27
of 2020)", in the interest of justice, pending disposal of Writ Petition 13205 of 2020, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 04-08-2020 made herein and
upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao,
Senior Counsel for Sri Unnam Sravan Kumar, Advocate for the Petitioners, Sri N.
Harinath, Asst. Solicitor General for the Respondent Nos.1 & 2 and of Sri Rakesh
Dwivedi, learned senior counsel / Advocate General to the Respondents / for the State
for Respondent Nos.3 to 12.

WRIT PETITION No.13206 OF 2020

Between:

4. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 Years, Occupation. Agriculture,
R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur District, Andhra
Pradesh - 522 237.

2. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years, Occupation.
Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam Center, Yerrabalem
Village, Mangalgiri, T B Sanitorium, Guntur District, Andhra Pradesh - 522505

Petitioners
AND

1. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID.
[email protected]

2. The Principal Secretary, Municipal Administration and Urban Development, The
Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email. [email protected].

3. Sri. G N Rao, IAS (Retd.) Member Convenor - Expert Committee constituted
under G.O.Rt.No.585 Dt.13/09/2019, MA and UD, Govt. of A.P. Vinayaka Temple
Road, Patamata, Vijayawada, Krishna District

4. Boston Consulting Group, Rep.by Saibal Chakraborty, Managing Director and
Partner, R/o. 19th Floor, Tower C, DLF Cyber City, Gurugram, 12201

5. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon'ble Chief
Minister of Andhra Pradesh, aged about 46 years, R/o. ist Floor, Building-l,
Velagapudi, Amaravti. Email- [email protected]

6. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban

Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,

Amaravati. Email. [email protected] peshimaudap|@gmail.com

Respondents

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased To
Suspend the operation of (1) the 'Expert Committee Report' Dt.20-12-2019, (2)' Boston
Consulting Group Report' Dt.03-01-2020 and, (3) The 'High Power Committee Report'
Dt.17-01-2020, in the interest of justice, pending disposal of Writ Petition 13206 of 2020,
on the file of the High Court.

_ The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 04-08-2020 made herein and
upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam Muralidhar Rao,
Senior Counsel for Sri Unnam Sravan Kumar, Advocate for the Petitioners and of
Advocate General for the Respondents.

W.P.(PIL).No.179 OF 2019

Rajadhani Rytu Parirakshana Samithi, a Society registered under Societies Act Bearing
Registration No.283 of 2016 having its Office at H.No.11-94, Tullur, Amaravati, A.P.,
rep. by its Secretary, Sri Dnhanekula Rama Rao, S/o.Seshagiri Rao, aged 70 years, R/o.
Nelapadu, Amaravati, A.P.

....Petitioner

AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Cannaught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and
Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New
, Delhi, Delhi 110092

3. The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.

4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-I, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

5. The Principal Secretary, Revenue Department, A.P. Secretariat, Velagapudi,
Amaravati, Guntur District.

6. The Principal Secretary, Municipal Administration Department, A.P. Secretariat,
Velagapudi, Amaravati, Guntur District.

7. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

8. The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010.

9. A-P. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006

....Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ, Order or direction, more particularly one in the nature of Writ of Mandamus
declaring the action of the Respondents in stopping all current plans and developmental
activities in the capital city area notified U/s.3 (3) of A.P. CRDA Act 2014 including
issuance of G.O.Rt. No.585, Municipal Administration and Urban Development
Department, dated 13.09.2019 so far it relates to the review of current plans and
approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal
Administration and Urban Development (M2) Department, dt.09.06.2015, as being
iNegal, arbitrary and against the fundamental rights guaranteed under Article 14, 19 and
21 of the Constitution of India as well as against the provisions of Sections 46, 52, 57,
58 and 60 of the Andhra Pradesh Capital Region Development Authority Act 2014 and
Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme (Formulation and
Implementation) Rules 2015, against G.O.Ms.No.252, Municipal Administration and
Urban Development (M2) Department, dt.30.12.2004, G.O.Ms. No.254, Municipal
Administration and Urban Development (M2) Department, dated 30.12.2014, against
G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department,
dt.09.06.2015 and also against the covenants of the Development Agreement-cum-
irrevocable power of attorney executed by the respective farmers under Land Pooling
System in favour of the Sth Respondent and consequently direct the respondents to
continue the developmental activities and current plans in the notified capital area vide
G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department,
dated 09.06.2015 by setting aside G.O.Rt.No.585, Municipal Administration and Urban
Development Department, dated 43.09.2019 so far it relates to the review of current
plans and approaches and execution in the notified capital city area, in the interest of
justice;

IA NO: 1 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of G.O.Ms.No.659, Municipal Administration & Urban
Development (CRDA.2) Department, dated 09.10.2019 issued by the 6th Respondent in
so far as it relates to the review of current plans and approaches and execution in the
notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban
Development (M2) Department, dated 09.06.2015, pending disposal of the Writ Petition
(PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 2 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents 3, 4, 6 and 7 to continue the onging projects in the notified
capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2)
Department, dated 09.06.2015 and as per the notified master plan, pending disposal of
the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 3 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents 3, 4, 6 and 7 not to act upon the report of the Expert Committee
constituted under G.O.Ms.No.659, Municipal Administration & Urban Development
(CRDA.2) Department, dated 09.10.2019 issued by the 6th Respondent in so far as it
relates to the review of current plans and approaches and execution in the notified
capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2)
Department, dated 09.06.2015, pending disposal of the Writ Petition (PIL) No. 179 of
2019, on the file of the High Court.

IA NO: 4 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased To
direct Respondents 3 to 7 to not act upon the report submitted by the expert committee
constituted under G.O.Rt. 585 MA & UD (Municipal Administration and urban
Development) dt. 13.09.2019 in interest of justice, pending disposal of the Writ Petition
(PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 5 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents 1 and 3 to 7 to continue the secretariat, both houses of
legislature, High Court and other infrastructural facilities in the notified capital area vide
G.O.Ms. No. 141 Municipal Administration and Urban Development M2 department,
dated 09-06-2015, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the
file of the High Court.

IA NO: 8 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents in particular respondents 4 to 7 not to shift any of the
infrastructure institution as contained in the notified master plan including $1
Government zone as contained in Regulation No 405 of Zoning regulations as well as
the head of the departments as contained in G.O.Ms No 13 General Administration
(SC.F) department dated31-01-2020 issued by the. 4th respondent by suspending the
same, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High
Court.

IA NO: 11 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of the G.O.Ms.No.107, Municipal Administration and Urban
Development (CRDA) Department dt.25.02.2020 issued by the 6th respondent, pending
disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 19.12.2019, 30-12-2019,
23.01.2020 & 27.02.2020 made herein and upon hearing the arguments of Sri.Sudhakar
Rao Ambati Advocate for the petitioners, SriN.Harinath, learned Assistant Solicitor
General for Respondent Nos.1 & 2, Sri Kasa Jagan Mohan, learned Standing Counsel
for Respondent Nos.3 & 7, The Advocate General for Respondent No.4, learned GP for
Revenue for Respondent No.5, learned GP for Municipal Administration & Urban
Development for Respondent No.6, and of Sri V.Surender, learned Standing Counsel
for Respondent Nos.8 & 9.

W.P.(PIL).No.7 OF 2020
Between:

Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah, aged about 32 years,
Oce:Farmer, R/o 2-121, Velagapudi, Guntur District, A.P 522503. Unique Id
No.407373058643

Petitioner

AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department,
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi 110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Chairman (CRDA), Andhra Pradesh Capital Region Development
Authority.

5. The Convener of the High Power Committee, and Chief Secretary,
Government of Andhra Pradesh, Secretariat Building at Velagapudi, Guntur
District, Amaravati

Respondents

i. Declaring the action of the respondents in inviting objection of the farmers
and other stake holders who have surrendered lands for the capital city land
pooling scheme within 4 days from the date of, invitation without disclosing
the reports of the expert committee constituted vide GORT No 585, Dt 13-09-
2019 and without even specifying the context on which grievances are sought
as violation of principles of natural justice and Rule of fair play,

ii. Directing the respondents to disclose the reports submitted by the expert
committee constituted vide GORT No 585, Dt 13-09-2019 and all such other
reports concerning the capital city Amaravati,

iii. Directing the respondents to receive and process the grievances submitted by
the stake holders of the Amaravati capital city project who have surrendered
their lands under the Land pooling Scheme for the establishment of the
capital city after disclosing the reports of the expert committee and according
sufficient time for submitting grievances,

iv. Directing the respondents to ensure that sufficient safeguards are taken to
confirm that the grievances are received from the real stake holder of the
Amaravati capital city project;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to not to proceed further without disclosing the reports of the expert
committee constituted vide GORT No 585 Dt 13-09-2019 and all such other reports

concerning the capital city Amaravati and addressing the concerns and grievances of
the farmers who have surrendered land under Land Pooling Scheme for the Capital city,
Amaravati, pending disposal of Writ Petition (PIL) No.7 of 2020, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 17.01.2020 & 23.01.2020
made herein and upon hearing the arguments of SRI.KISHORE PARA Advocate for the
Petitioner, learned Government Pleader for Municipal Administration and Urban
Development Department for Respondent No.1 & 4, Sri.B.Krishna Mohan, learned
Assistant Solicitor General for Respondent No.2, Sri.Kasa Jagan Mohan Reddy, learned
Standing Counsel for Respondent Nos.3 to 5.

W.P.(PIL)No.8 OF 2020

Between:

Shri. Seelam Muralidhara Reddy, S/o. Seelam Venkata Narisi Reddy, aged about 55
Years, Occ- Business, R/o. Plot No.85, Municipal Employees Colony, Vijayawada
(Urban), Krishna, Andhra Pradesh - 520 010. Aadhaar No.4784 1192 3565. PAN No.
ANRPS4094E. Phone No.(91) 99499 91022. Email ID [email protected]

Petitioner

AND

1. Union of India, Rep. by its Home Secretary, Ministry of Home Affairs,
Government of India, Office at- Jai Singh Marg, Hanuman Road Area,
Connaught Place, New Delhi, Deihi 110001

2. Union of India, Rep. by its Secretary, NitiAayog, Office at- Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110001

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Secretary, Municipal Administration and Urban Development, The Govt. of
Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email- [email protected].

5. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail- [email protected]

6. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh
Office at- 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet,
Vijayawada, Andhra Pradesh-520010 E-mail- [email protected]

7. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

8. Sri. ¥. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years,R/o. 1st Floor, Building-l,
Velagapudi Email- [email protected]

9. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
[email protected] peshimaudap [email protected]

10. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at- Room No.212, First Floor, Building No.2, Velagapudi Email-
[email protected]

Respondents

a. To declare the Bill to Repeal The Andhra Pradesh Capital Region Development
Authority Act, 2014 and to Provide for matters connected therewith or incidental
thereto as illegal, arbitrary and unconstitutional and also violative of Section 8(d)
A.P. General Clauses Act, 1891.

b. To declare the action of the Respondents in notifying Clause 3 of the Bill to
Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014 and to
Provide for matters connected therewith or incidental thereto to be an act of
excessively delegating legislative power to the executive, which is unconstitutional,
arbitrary and illegal.

c. , To declare the action of the respondents in discharging their functions in a biased
manner, displaying animosity and vengeance against a particular community and
region to be malicious discharge of functions violative of their oath of constitutional
office, under Article 188 of the Constitution of India, on the ground of violation of
equity and morality, by issuing appropriate writ order or direction,

d. The impugned actions of the respondents in repealing 'Andhra Pradesh Capital
Region Development Act, 2014', under the garb of exercising their executive power,
to be malicious and colourable exercise of legislative power and the same is hit by
the principle of 'Elective Dictatorship' is liable to be judicially reviewed on the ground
of judicial deference by this Hon'ble Court and to declare the same as illegal,
arbitrary and high handed,

e. To declare the action of the respondents in repealing 'Andhra Pradesh Capital
Region Development Act, 2014', to be violative of the principle of public promissory
estoppel,

f. To declare the action of the respondents in deviating the development from the
existing capital city of Amaravati, comprised in 29 Villages to any other place, to be
in violation of the principle of legitimate expectation of the farmers, who contributed
their land to the capital city of Amaravati, under the Land Pooling Scheme (LPS)
brought under vide., G.O.Ms. No. 1 MA and UD(M2) department, Dt.01/01/2015, to
be unreasonable, unjust, arbitrary and violation of Articles 14, 19 and 21 of the
Constitution of India,

g. To declare the action of the respondents in stalling all the construct works in the
Capital City of Amaravati, to be illegal, arbitrary, high handed and against the spirit
and development of the State of Andhra Pradesh, and also violative of by the
principles of natural justice,

h. And to pass such other order(s) or issue appropriate writs as this Hon'ble Court
may deem fit and proper in the circumstances of the case, by moulding the relief as
this Hon'ble Court may deem fit and proper, by exercising its extra-ordinary
jurisdiction under Article 226 of Constitution of India;

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 27.02.2020 made herein
and upon hearing the arguments of SRILUNNAM SRAVAN KUMAR Advocate for the
petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 &
2, the Advocate General for Respondent Nos.3 to 7.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased to direct the
respondents to commence the abruptly abandoned works in the capital city of
Amaravati, like construction works of High Court and other infrastructural works, as
promised to the farmers who are the stakeholders, with the costs that is proposed to be
incurred for shifting of the executive capital to Visakhapatnam, in the interest of justice,
pending disposal of Writ Petition (PIL).No.8 of 2020, on the file of the High Court.

IA NO: 2 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the affidavit

filed in support of the writ petition, the High Court may be pleased to suspend the
operation of the "Bill to Repeal The Andhra Pradesh Capital Region Development

Authority Act, 2014 and to Provide for matters connected therewith ior inciedental
thereto" in the interest of justice, pending disposal of Writ Petition (PIL).No.8 of 2020, on
the file of the High Court.

W.P.(PIL) NO: 9 OF 2020
Between:

Cheruvu Rama Kotaiah, S/o. Cheruvu Venkata Poornanda Sharma, aged about
58Years, Occ. Business, R/o. D.No.50-22-11, T.P.T. Colony, Seetammadhara,
Visakhapatnam - 530 013. Aadhaar No.3028 0820 4128. PAN No. ACXPC1560A.
Phone No. (91) 98481 97933

Petitioner

AND

1. Union of India, Rep. by its Home Secretary, Ministry of Home Affairs,
Government of India, Office at- Jai Singh Marg, Hanuman Road Area,
Connaught Place, New Delhi, Delhi 110001

2. Union of India, Rep. by its Secretary, NitiAayog, Office at- Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110001

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Secretary, Municipal Administration and Urban Development, The Govt. of
Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email- [email protected].

5. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail- [email protected]

7. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years,R/o. 1st Floor, Building-l,
Velagapudi Email- [email protected]

10.Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at- Room No.212, First Floor, Building No.2, Velagapudi Email-
[email protected]

Respondents

a. To declare the Bill to Provide for Decentralisation of Governance and Inclusive
Development of all the Regions of the State of Andhra Pradesh and for Providing for
Establishment of Zonal Planning and Development Boards apart from Provisions for
the Seats of Governance in Different Regions of the State and for Matters ancillary
thereto as illegal, arbitrary and unconstitutional.

b. To declare the action of the Respondents in notifying Clauses 2, 3, 4, 5, 6, 8 and
10 of the Bill to Provide for Decentralisation of Governance and Inclusive
Development of all the Regions of the State of Andhra Pradesh and for Providing for
Establishment of Zonal Planning and Development Boards apart from Provisions for
the Seats of Governance in Different Regions of the State and for Matters ancillary
thereto to be an act of excessively delegating legislative power to the executive,
which is unconstitutional, arbitrary and illegal.

c. To declare the action of the respondents in deciding to notify Visakhapatnam and
Kurnool as Executive and Judicial Capitals for the State of Andhra Pradesh, from the
existing notified capital city of Amaravati, to be violative of the principle of public
promissory estoppel and also the principle of legitimate expectation, to be malicious,
illegal, arbitrary, unconstitutional, as violative of Articles 14, 19 and 21 of the
Constitution of India, 1950, and also violative of the principles of Promissory
Estoppel and Legitimate Expectation,

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 23.01.2020 & 27.02.2020
made herein upon hearing the arguments of Sri.\Unnam Sravan Kumar Advocate for the
petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.1,
learned GP for General Administration for the Respondent No.3, learned GP _ for
Municipal Administration & Urban Development for the Respondent No.4, learned GP
for Finance for the Respondent Nos.5 & 6, learned GP for Law for the Respondent
No.7.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased
to suspend the operation of the "Bill to Provide for Decentralisation of Governance
and Inclusive Development of all the Regions of the State of Andhra Pradesh and for
Providing for Establishment of Zonal Planning and Development Boards apart from
Provisions for the Seats of Governance in Different Regions of the State and for
Matters ancillary thereto", to be malicious, illegal, arbitrary, unconstitutional, as
violative of Articles 199, 14, 19 and 21, Entry 78 of List | of Seventh Schedule of the
Constitution of India, 1950, and also violative of the principles of Tromissoly
Estoppel' and 'Legitimate Expectation 'in the interest of justice, pending disposal of
Writ Petition (PIL) 9 of 2020, on the file of the High Court

WP (P.I.L.) NO: 20 OF 2020

Between:

Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years, Occ.
Farmer,R/o 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237. Unique Id
No.288272791870.

.....Petitioner

AND

4. The State of Andhra Pradesh, through its Principal Secretary, General
Administration (SC.F) Department, Secretariat Building at Velagapudi, Guntur
District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi, 1 100071.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

weeeee Respondents

Petition under Article 226 of the Constitution of India, the High Court may be pleased to
issue an appropriate writ, order or direction particularly one in the nature of writ of
mandamus.

i. Declaring the action of the respondents in issuing G.O.Ms.No.13 General
Administration (SC.F) Department, dated 31-01-2020 as malafide, frivolous
and to achieve ulterior motives.

ii. Quashing and setting aside G.O.Ms.No.13 General Administration (SC.F)
Department, dated 31-01-2020 issued Relocation of office of Vigilance
Commissioner and Chairman of Commissionerate of Inquiries and the

Member(s) of Commissioner of Inquiries from Velagapudi to Kurnool, for
being erroneous, arbitrary, malafide, capricious, colourable exercise of power
and for volition of principle of Legitimate expectation besides being violation
of principles of Natural Justice.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
implementation of G.O.Ms.No.13 General Administration (SC.F) Department, dated 31-
01-2020 issued for Relocation of office of Vigilance Commissioner and Chairman of
Commissionerate of Inquiries and the Member(s) of Commissioner of Inquiries from
Velagapudi to Kurnool, pending disposal of Writ Petition (PIL).No.20 of 2020, on the file
of the High Court.

W.P.(PIL).No.22 OF 2020

Between:

Amaravathi Parirakshna Samithi, Andhra Pradesh., A Trust registered vide Doc. bearing
No.03/2020, having it's office at Door No. 52-5-7/1, 2nd floor, Flat No. 5, Pallavi
Apartments, Beside ITi Bus Stop, Dr. Ramesh Hospital Road, Ashok Nagar,
Vijayawads-520010, Guntur District. Andhra Pradesh Rep. by its Secretary Sri. Gadde
Tirupathi Rao, S/o Sambasiva Rao, aged about 47 years presently residing at D.No. 2-
13-37/C1, 1st line, Sri Guntur Devaraya Nagar, Guntur-522006, Guntur District, Andhra
Pradesh.

.. Petitioner

AND

1. Union of India, Rep. by its Home Secretary, Ministry of Home affairs, Office at.
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110
001.

2. The Govt. of Andhra Pradesh, Rep.. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

3. The Govt. of Andhra Pradesh Municipal Administration and Urban
Development,(MAUD) Rep.by its The Secretary Office at. AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email.
[email protected].

4. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail. infoalapfmance.gov.in

5. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh
Office at. Sth Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet,
Vijayawada, Andhra Pradesh-520010 E-mail. [email protected]

6. Andhra Pradesh Capital Regional Development Authority, (CRDA) Rep. by! its
Commissioner, Karl Mars Road, Lenin Centre, Arandalpet,

Governorpeta, Vijayawada

7. A.P Vigilance Commission, Rep. by its Commissioner, Building No. 5, I.G.C.,
Secretariat, Velagapudi, Amaravati, Guntur Dist., Andhra Pradesh.

8. The Commissions of inquiry, A.P, Rep.by its Chairman, Building No. 5, I.G.C.,
Secretariat, Velagapudi, Amaravati, Guntur Dist., Andhra Pradesh.

9. The Engineer - in- Chief (R & B), R and B Building, Vijayawada, Guntur Dist.,
Andhra Pradesh.

10. The Collector and District Magistrate, Kurnool District. Kurnool Andhra Pradesh.

weeene Respondents

Petition under Article 226 of the Constitution of India, the High Court may be pleased to
issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus,
or any other appropriate writ, declaring the G.O.Ms.No.13/2020,General Administration
(SC.F) Department, dated 31-01-2020 of the 2nd Respondent as being as being illegal,
arbitrary, principles of natural justice and against the fundamental rights guaranteed
under Articles 14,19 and 21 of the constitution of India and against the provisions of the
Andhra Pradesh Capital Region Development Authority Act 2014 and Rules made
thereunder and as well as section 94 of A.P State Re-organization Act 2014. And
consequentially set-aside the G.O.Ms No.13/2020, General Administration (SC.F)
Department, dated 31-01-2020 of the 2nd Respondent.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the impugned G.O.Ms.No.13/2020, General Administration (SC.F)
Department, dated 31.01.2020 of the 2™4 respondent, pending disposal of Writ Petition
(PIL).No.22 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 05.02.2020 made herein
and upon hearing the arguments of SRILKARUMANCHI INDRANEEL BABU Advocate
for the petitioner, Sri.B.Krishna Mohan, learned Assistant Solicitor General for
Respondent No.1, learned GP FOR GENERAL ADMINISTRATION for Respondent
No.2, 4 & 8, learned GP FOR MUNICIPAL ADMINISTRATION & URBAN
DEVELOPMENT for Respondent No.3, learned GP FOR FINANCE for Respondent
No.4 & 5, SRLKASA JAGAN MOHAN REDDY, learned Standing Counsel for
Respondent No.6, learned GP FOR ROADS & BUILDINGS for Respondent No.9, and
of learned GP FOR REVENUE for Respondent No.10,

W.P.(PIL) NO: 24 OF 2020
Between:

Shri. Mandava Ramesh, S/o. Late MBV Rao, aged about 50 years, Occ Software
Engineer, R/o. H.No.49, Cyber Meadows, Masjid Banda, Near Chirec Public School,
Kondapur, Serilingampally Mandal, Hyderabad. Aadhaar No. 4526 4368 6629. PAN No.
AFWPM5805Q. Phone No. (91) 98850 67236. Email rameshmandava yahoo.com

Petitioners

AND

4. Union of India, Rep. by its Cabinet Secretary, Ministry of Home Affairs, Office at
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110
001.

2. The Secretary, Niti Aayog, Government of India. Office at Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

3. The Secretary, Department of Personnel and Training, Government of India,
Office at North Block, Central Secretariat, New Delhi, Delhi 110001.

4. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

5. The Principal Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503.

6. The Principal Secretary, Information Technology, Electronics and
Communications Department, The Govt. of Andhra Pradesh Office at 5th Block,
Ground Floor, AT Secretariat, Velagapudi, Amaravati, Andhra Pradesh-522503

7. The Principal Secretary, 111 Municipal Administration and Urban Development,
The Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email [email protected].

8. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secetariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail [email protected]

9. The Principal Secretary, Home Department, The Govt. of Andhra Pradesh Office
at AP Secretariat Complex, Velagapudi, Amaravati, Andra Pradesh-522503.

10. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh
Office at 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet,
Vijayawida, Andhra Pradesh-520010 E-mail [email protected]

41. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

42. The Vice-Chairman and Managing Director, Andhra Pradesh Industrial
Infrastructure Corporation, Office at APIIC Towers, Plot No- 1, IT Park,
Mangalagiri, Guntur(Dist), AP-522503.

13. Sri. Y. S. Jagan Mohan Reddy S/o, Late Y. S. Raja Shekar Reddy, Chief Minister
of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, BVelagapudi Email-
[email protected]

14. Sri Botcha Satyalanarayana, Minister for Municipal Administration and Urban
Developm(mt, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
Email satyanaray [email protected] [email protected]

15. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email
[email protected]

16. Sri K. Narayana Swamy, Deputy Chief Minister, Excise, Commercial Taxes,
Office a Room No.127, Ground Floor, Building No.4, Velagapudi. Email
[email protected] [email protected]

47. Sri Kurasala Kannababu, Minister Agriculture and Cooperation Marketing Food
Processing, Office at Room No.208, First Floor, Building No.2, Velagapudi, Email
kannababu.kurasalaam.gov.in

48. Sri Nilam Sawhney, Presently working as Chief Secretary, Govt. of AP, Office at
Building 1, 1st Floor, Interim Government Complex, Velagapudi, Andhra Pradesh
522503.

19. Sri J Shyamala Rao, Presently working as Principal Secretary, Municipal
Administration and Urban Development, The Govt. of Andhra Pradesh Office at
AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
ps.apmaudgmail.com.

20. Sri Shamsher Singh Rawat, Presently working as Principal Secretary, Finance
Department, The Govt. of Andhra Pradesh, Office at 2nd Block, 1st Floor, A.P
Secretariat Office, Velagapudi. Email [email protected]

21. Sri Praveen Prakash, Principal Secretary to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

22. Sri Ajeya Kallam, Principal Advisor to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

23. Sri Sajjala Rama Krishna Reddy, Advisor to Government (Public Affairs),
Government of Andhra Pradesh, Office at Room. No.218, 1st Floor, Block No.2,
A.P. Secretariat, Velagapudi, Amaravati-522 238. Email ID
[email protected]

Respondents

a. To declare the action of the respondents in abandoning the notified city of
Amaravati, in the midst of its development, without considering the amounts
already spent from the state's coffers, to be illegal, arbitrary, unjust and

unconstitutional.
b. To declare the action of the respondents, in not following the constitutional
and APCRDA statutory provisions, to be illegal, arbitrary and unconstitutional
C. To declare the action of Respondents 4 to 11 & 18 to 21, in not following the

All India Services (Conduct) Rules, 1968, to be illegal, arbitrary and
unconstitutional.

d. To declare the actions of Respondents 13 to 17, 22 & 23, to be malicious,
arbitrary, illegal, unjust and in violation of the principles of the Natural Justice.
e. To declare the actions of Respondents 17, 22 & 23, to be violative of Sections

21 (12) and 166 of IPC, and also violative of Section 2 (C) of Contempt of
Courts Act, 1971.

f. To declare the actions of the Respondents 4 to 11, & 18 to 21, to be in gross
violation of Andhra Pradesh Business Rules-2017, promulgated under Article
166 of the Constitution of India.

g. To declare the action of the Respondents 13 to 17, 22 & 23, in discharging
their functions in a biased manner, displaying animosity and vengeance
against a particular community and region to be malicious discharge of
functions violative of their oath of constitutional office, under Article 188 of the
Constitution of India, on the ground of violation of equity and morality, by
issuing appropriate writ order or direction.

h. To declare the action of the Respondents, in issuing G.O.Ms.No.13,
Dt.31/01/2020, issued by the 5th Respondent and another G.O.Rt.No.8,
Dt.03/02/2020, issued by the 6th Respondent, under the garb of exercising
their executive power, in the name of administrative reasons, to be a
malicious and colourable exercise of power, which shall be declared as
illegal, arbitrary and high handed.

i. To declare the action of the Respondents in committing breach of LPS
Scheme under the APCRDA Act and Rules, to be violative of the principle of
public promissory estoppel.

j. To declare the action of the respondents in committing breach of LPS
Scheme under the APCRDA Act and Rules, to be violative of the principle of
legitimate expectation.

k. To declare the action of the Respondents in stalling all the construction works
in the Capital City of Amaravati, to be illegal, arbitrary, high handed and
against the spirit and development of the State of Andhra Pradesh, and also
violative of the principles of natural justice.

I. To direct the Respondents 1 to 3, to issue appropriate directions to the 4th
Respondent, State of Andhra Pradesh, under Articles 256 and 257 of the
Constitution of India, not to violate the Constitution of India, and the existing
laws made by the Parliament and the State Government;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents 4 to 11, to forthwith, submit the files preceding to issuance of
G.O.Rt.No.585, Dt. 13/09/2019, issued by 7th Respondent, and also the files preceding
selection of 'Boston Consulting Group (India) Pvt. Ltd.', by the 10th Respondent, and
also the file preceding the 'High Powered Committee's report', in a sealed cover before
this Hon'ble Court, so as to ensure compliance with the Constitution of India, and The
All India Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra
Pradesh Business Rules -- 2017, in the interest of justice, pending disposal of the Writ
Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
1st Respondent to issue appropriate directions to the 4th Respondent, under Articles
256 and 257 of the Constitution of India, to restore and commence the works, which are
abandoned, pursuant to the oral directions of the unofficial Respondents 13 to 17, who
are malifidely wielding and exercising their powers under the garb of holding
constitutional offices; or else in the alternative, this Hon'ble Court may be pleased to
direct restoration of abandoned works in the interest of justice, pending disposal of the
Writ Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents 4 to 11, to forthwith, sub nit all the relevant files preceding to the "Bill to
Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014", and
also the files relating to the bill contemplated to promulgate the "Bill to Provide for
Decentralisation of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto", in a sealed cover before this
Hon'ble Court, so as to ensure compliance with the Constitution of India, and The All
India Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra
Pradesh Business Rules -- 2017 in the interest of justice, pending disposal of the Writ
Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.13. Dt.31/01/2020, issued by the Sth Respondent and
another G.O.Rt.No.8, )t.03/02/2020, issued by the 6th Respondent, under the garb of
exercising thei - executive power, in the name of administrative reasons, to be a
malicious and colourable exercise of power, and also violative of Articles 14, 19 and 21
of the Constitution of India, 1950, and also violative of the principles of 'Promissory
Estoppel ' and 'Legitimate Expectation' in the interest of justice, pending disposal of the
Writ Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
official respondents to furnish the answers to all the above interrogatories and to
produce the documents and concerned official records to the petitioner and as well as to
this Hon'ble court, for consideration;

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court, dated 27.02.2020 made herein upon
hearing the arguments of SR!ILUNNAM SRAVAN KUMAR Advocate for the petitioners,
Sri.B.Krishna Mohan, learned Standing Counsel for Respondent No.1, GP for General
Administration for the Respondent No.5.

W.P.(PIL).No.40 OF 2020
Between:

Amaravati Pariakshana Samiti, Andhra Pradesh, A Trust Registered under the Indian
Trusts Act 1882, Having its registered office at D.No.52-5-71-1 2nd floor, Flat No 5,
Pallavi Apartments, Beside ITI Bus Stop, Dr Ramesh Hospital Road, Ashok Nagar,
Vijayawada, Krishna District, rep by its Secretary Gadde Tirupathi Rao son of
Sambasivarao, aged about 46 years, R-o.D.No.2-13-37-C1, '1st Lane, Sri
Krishnadevaraya Nagar, Guntur

Petitioner
AND

1. The Union Of India, Ministry of Home Affairs, North Block, New Delhi.

2. The State of Andhra Pradesh, rep by its Chief Secretary to the Government,
GAD, Cabinet Promote-| Department, Secretariat, Velagapudi, Amaravathi,
Guntur District. \

3. The Government of Andhra Pradesh represented by its Principal Secretary,
Municipal Administration and Urban Development Authority Department,
Secretariat, Velagapudi, Amaravati Capital City, Guntur District.

4. The Government of India, Represented by its Secretary, Law and Justice, Shastri
Bhavan, New Delhi.
5. The Andhra Pradesh Capital Region Development Authority, Represented by its
Commissioner, Karl Marx Road, Lenin Centre, Arundalpet, Vijayawada, Krishna
' District
Respondents

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to complete
the ongoing projects/Infra Structural Develpomental Activities in the Amaravati Capital
City as per the schedule given under the Andhra Pradesh Capital Region Development
Act, and the Rules and Regulations made there under pending disposal of the above
writ petition, pending disposal of Writ Petition (PIL) 40 of 2020, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.SUBBA RAO
KORRAPATI Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor
General for Respondent No.1, learned GP for Municipal Administration & Urban
Development for Respondent No.2, learned GP for Law for Respondent No.4, and of
Sri.Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.5.

W.P.(PIL).No.102 OF 2020
Between:

M/s. Amaravati Parirakshana Samiti, A Charitable Trust, Rep. by its Trustee - Secretary
- Mr. Gadde Tirupathi Rao, S/o. Sambasiva Rao, Aged about 47 years, R/o. Flat No.
402, A-Block, Golden Homes, Krishna Nagar Main Road, Pattabhipuram, Guntur,
Guntur District. Pin -code-522006 Aadhaar No. 3443 9804 8138. PAN No. AAHTA
7790C. Phone No. (91) 93941 06939, Email- [email protected]

....Petitioner
AND

1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at- Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi -110 001.

2. The Secretary, Niti Aayog, Government of India. Office at- Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 00 |.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Special Chief Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503.

5. The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra
Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati. Andhra
Pradesh-522503 Email- [email protected].

6. The Principal Secretary, Finance and Planning Department, The Govt. of Andhra
Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. E-Mail- [email protected]

7. The Principal Secretary, Municipal Administration and Urban Development, The
Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email- [email protected].

8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon 'ble
Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-I,
Velagapudi Email- [email protected]

weeees Respondents

a. To declare the action of the respondents in shifting the Executive Capital to
Visakhapatnam from the existing Capital City of Amaravati to be illegal, arbitrary, high
handed, unreasonable and in violative of Principle of Promissory Estoppel and also in
violative of Principle of Legitimate Expectation,

b. To direct the Union of India to issue appropriate directions to the | respondent
under Articles 256 and 257 or under any other Constitutional mandates of Constitution
of India, not to cause any financial losses to the Andhra Pradesh State Exchequer, by
wasting the existing infrastructure in the Capital City of Amaravati and also not to
abandon the ongoing infrastructure projects worth of Rs.52,837 Crores in the Capital
City of Amaravati which would ultimately effect the National Gross Domestic Product, as
such the Capital City of Amaravati had already been notified in the Survey ofindia
Gazette in its 9th Edition of 2019;

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to shift the Executive Capital/Secretariat from the existing
Interim Government Complex at Velagapudi, Amaravati Capital City to Visakhapatnam
in the interest of justice, pending disposal of Writ Petition (PIL) 102 of 2020, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Abhishek Singhvi and Sri
Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar Advocate for the
Petitioners, Sri Josyula Bhaskara Rao, Assistant Solicitor General for the Respondent
Nos.1 & 2 and of Advocate General for Respondent Nos.3 to 7;

W.P.(PIL).No.103 OF 2020
Between:

Amaravathi Parirakshana Samithi, Charitable Trust Rep. by its Trustee - Secretary - Mr.
Gadde Tirupathi Rao, S/o.Sambasiva Rao, Age. 47, R/o. Flat No. 402, A-Block, Golden
Homes, Krishna Nagar Main Road, Pattabhipuram, Guntur, Guntur District. Pin-code-
522006, Aadhaar No.343398048138, PAN NO.AAHTA7790C, Phone
No.(+91)9394106939, Email . [email protected]

....Petitioner
AND
1. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503
2. The Principal Secretary, Revenue Department, The Govt. of Andhra Pradesh

Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503

3. The Principal Secretary, Municipal Administration and Urban Development, The
Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
. Amaravati, Andhra Pradesh-522503 Email. ps.apmaud alias gmail.com
4. The Commissioner, Andhra Pradesh Capital Region Development Authority
(APCRDA'), Lenin Centre, Governorpet, Vijayawada (A.P), 520 002

weeee Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to a
Writ, Order or Direction more particularly one in the nature of Writ of Mandamus or any
other writ, by granting the following reliefs,

a. To declare the G.O.Ms No. 99 Revenue (Lands-l) Department dt.31/03/2020,
issued by the 2nd respondent to be issued in subterfuge manner and also to be in gross
violation of Andhra Pradesh Capital Region Development Authority Act, 2014,
Amaravati Land Allotment Rules 2017 and Amaravati Land Allotment Regulations 2017
and Amended Amaravati Land Allotment Regulations 2019,

b. To declare the G.O.Ms No. 131 Municipal Administration and Urban
Development (CRDA.2) Department dt.02/04/2020, issued by the 3rd respondent to be
issued in subterfuge manner and also to be in gross violation of Andhra Pradesh Capital
Region Development Authority Act, 2014, Amaravati Land Allotment Rules 2017 and
Amaravati Land Allotment Regulations 2017 and Amended Amaravati Land Allotment
Regulations 2019,

C. To declare A.P. Gazette Notification No.355, dt.10/0.3/2020, contemplating a
draft variation to the detailed Capital City Master Plan of Amaravati, Krishnayapalem,
Nedamarru, Kuragallu villages in Mangalagiri Mandal and Mandadam and Inavolu
villages in Thulluru Mandal of Guntur District to be in gross violation of Section 40 (1) of
the APCRDA Act 2014, and also in violation of Regulation No. 3.1.4 of the Amaravati
Land Allotment Regulations 2017 and also in gross violation of Principles of the
Promissory Estoppel, Legitimate Expectation and also violative of the Principle of 'Post
Decisional Hearing' and also violative of the Principles of Natural Justice.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to stall the lay-outing activity by ordering status-quo ante in Nowluru,
Krishnayapalem, Nedamarru, Inavolu, Kuragallu and Mandadam village in a total land to
an extent of Ac.1251.51 cents, situated in the notified Amaravati Capital City Area,
interest of justice, pending disposal of Writ Petition (PIL) 103 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Unnam Muralidhar Rao,
learned counsel representing Sri Unnam Sravan Kumar, learned counsel for the
petitioner, Learned Advocate General for respondents 1 to 3.

W.P.(PIL).NO.121 OF 2020

Between:

4. Sri. Marthi Giri Babu, S/o. V.R.Ch. Murthy, Aged about 44 years, Occ. Advocate,
High Court of A.P. R/o. Door No. 6-36, SER Centre, Prasadampadu, Vijayawada,
Krishna District, A.P.

2. Sri. Madati Srinivasa Rao, S/o. Late M. Devaiah, Aged about 48 years, Occ.
Advocate, High Court of A.P. R/o. Door No. 54-13-31/S1, Sai Teja Apartments -
299, Srinivasa Nagar, Bank Colony, Vijayawada, Krishna District, A.P.

.. Petitioners

AND

1. The Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor,
A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India.

2. Ministry Of Law and Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi -
110001

3.' The Supreme Court of India, Rep. by its Registrar, New Delhi, India.

4. The State of Andhra Pradesh, Rep. by its Secretary, Department of Law
Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

5. The High Court of Andhra Pradesh, Rep. by its Registrar, Nelapadu at
Amaravathi, Guntur District, A.P.

6. The Bar Council of Andhra Pradesh, Rep. by its Secretary, High Court Premises,
Nelapadu at Amaravathi, Guntur District, A.P.

7. The A.P. High Court Employees Service Association, Rep. by its Secretary, High
Court Premises, Nelapadu at Amaravathi, Guntur District, A.P.

8. Andhra Pradesh Capital Region Development Authority (APCRDA), Lenin
Centre, Vijayawada, Krishan District, A.P.

9. Bharathiya Janatha Party, Rep. by its Secretary, New Delhi, India.

10. Bharathiya Janatha Party, Rep. by its Secretary, A.P. State Unit, Vijayawada,
Krishna District, A.P.

11. Telugu Desam Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri, Guntur
District, A.P.

12.Y.S.R. Congress Party, Rep. by its Secretary, Tadepalli, Guntur District, A.P.

13. Shapoorgi Pallonji Group., Rep. by its Managing Director or Authorised Signatory
3rd Floor, 7-1-21/A, APDL Estates, Opposite Country Club, Begumpet,
Hyderabad, Telangana 500016

eeeeees Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an order or orders, direction or writ, more particularly one in the nature of Writ of
Mandamus, directing the respondents to forthwith complete the permanent building for
our High court for which foundation stone was laid by the then Honb'le Chief Justice
expeditiously within the time prescribed;.

b) | also further pray that the Hon'ble Court may be pleased to declare that the
Respondents 9 to 12 are not entitled to comment about shifting of High Court and the
same amounts to interference and middling with administration of Justice;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to allocate and relies necessary funds for commencement of construction
of the permanent building for this Hon'ble High Court as per the sanctioned plan,
pending disposal of Writ Petition (PIL) 121 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.D.S.N.V.PRASAD BABU
Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor General for
Respondent Nos.1 & 2.

W.P.(PIL)No.175 OF 2020
Between:

Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years, Occ

Farmer,R/o 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237. Unique Id No
288272791870.

.....Petitioner

AND -

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.
The Chief Executive Officer, Krishnayapalem Village Panchayat.

The Chief Executive Officer, Venkatapalem Village Panchayat.

The Chief Executive Officer, Nidamaru Village Panchayat.

The Chief Executive Officer, Kuragallu Village Panchayat.

The Chief Executive Officer, Mandadam Village Panchayat.

The Chief Executive Officer, Inavolu Village Panchayat.

OONOORW

weeeee Respondents

i. Declaring the action of the respondents in issuing the Andhra Pradesh
Extraordinary Gazette No 355, dated 10.05.2020 asking for objections and
suggestions with regard to the draft variations proposing to change the land
use of several zones that are earmarked for infrastructural, commercial and
industrial utility in the capital city and proposing to incorporate new zone and
zoning Regulations and without reference from the local body as violative of
Capital Region Development Authority Act, 2014 and rules framed thereunder
and the Zoning regulations of Amaravati Capital city

ii. Declaring the action of the respondents in converting the land use from
Reserve Zone-U1, C-3 Neighbourhood Centre Zone, C-4 Town Centre Zone,
C-5 Regional Centre Zone, I-1 Business Park Zone, 1-3 Non polluting
industry zone, S-2 Education Zone ad-measuring a total extent of Ac 900.97
to residential R5 zone compromises the basic structure of the intended capital
city and is against the interests of the capital city.

iil. Consequently Quash and setting aside Andhra Pradesh Extraordinary
Gazette No 355, dated 10.05.2020 issued proposing to change the land use
in the capital city and to introduce new zoning regulations in the capital city for
being violative of the Capital Region Development Authority Act, 2014 and
rules framed thereunder, basic structure of the Capital city, Zoning regulations
of Amaravati Capital city;

iA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to i)
stay the Andhra Pradesh Extraordinary Gazette No: 355, dated 10.03.2020 for being a
violative procedure encompassed in the Capital Region Development Authority Act,
2014 and rules framed thereunder Pass, pending disposal of Writ Petition (PIL) 175 of
2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.KARUMANCHI
INDRANEEL BABU Advocate for the petitioner, learned GP for MUNICIPAL
ADMINISTRATION & URBAN DEVELOPMENT for Respondent No.1.

W.P.No.8472 OF 2020

Between:
4. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao
Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra
Pradesh- 520013

2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age 49
H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503
3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy, Age 59
H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503
4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503
Petitioners

1. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-|, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P
2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur District
3. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat Raj
Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur District
4. Andhra Pradesh Capital Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.
5. The Commissioner, Andhra Pradesh Capital Region Development Authority Karl
Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
6. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat
Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District.
7. Nidamarru Gram Panchayat for Nidamarru village, Represented by its Panchayat
Secretary, Nidamarru, Mangalagiri Mandal, Guntur District.
8. Kuragallu Gram Panchayat for Kuragallu Village, Represented by its Panchayat
Secretary, Kuragallu, Mangalagiri Mandal, Guntur District.
9. Mandadam Gram Panchayat for Mandadam Village, Represented by its
Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District.
10. Inavolu Gram Panchayat for Inavolu Village, Represented by its Panchayat
Secretary, Inavolu, Mandadam Mandal, Guntur District.
Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
pleased to issue an appropriate writ or order or direction more in the nature of a writ of
mandamus declaring the actions of the Respondents in issuing the Notification, dated
10th March 2020 published in Andhra Pradesh Gazette bearing No. 355 as having been
issued without Jurisdiction and as being in violation of the Andhra Pradesh Capital
Region Development Authority Act, 2014, the Master Plan Amendment Regulations
(Change of Land use), dated 31st March 2016 and Articles 14, 19, 21, Part-IX and Part
IX-A of the Constitution of India as well as the principles of natural justice and
consequently quash and set aside the same;

1A NO: 1 OF 2020

Pradesh Gazette bearing No. 355, pending disposal of Writ Petition 8472 of 2020, on
the file of the High Court.

IA NO: 2 OF 2020

Between:

The Commissioner, Andhra Pradesh Capital Region Development Authority Karl Marx
Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

Petitioners
AND

1. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao
Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra
Pradesh- 520013

2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age 49
H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503

3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy, Age
59 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503
4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503
5. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-I, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P
'6. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur
District
7. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat
Raj Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur
District
8. Andhra Pradesh Capital Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
9. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat
Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District.
40.Nidamarru Gram Panchayat for Nidamarru village, Represented by its
Panchayat Secretary, Nidamarru, Mangalagiri Mandal, Guntur District.
11.Kuragallu Gram Panchayat for Kuragallu Village, Represented by its
Panchayat Secretary, Kuragallu, Mangalagiri Mandal, Guntur District.
42.Mandadam Gram Panchayat for Mandadam Village, Represented by its
Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District.
43. {navolu Gram Panchayat for Inavolu Village, Represented by its Panchayat
Secretary, Inavolu, Mandadam Mandal, Guntur District.
Respondents

Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to VACATE
the interim order, dt.15.05.2020 in IA.No.1 of 2020, pending disposal of W.P.No.8472 of
2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 17.06.2020 made in
|.A.No.1 of 2020 and upon hearing the arguments of SRI.SAl SANJAY SURANENI
Advocate for the petitioners, the ADVOCATE GENERAL for Respondent Nos.1 to 3,
and of Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent Nos.4
& 5.

W.P.(PIL) No. 153 OF 2020

Between:

Kanneganti Hima Bindu, W/o Venu Prasad Aged about 38 years, 54-14/8-6B, Nirmala

Residency, Bharathi Nagar,Vijayawada-520 008, Krishna District, Andhra Pradesh

Aadhaar No.6485 4215 7149, Bank A/c No.37492010014850, PAN No. DSKPK7296H
Petitioner

AND

1. State of Andhra Pradesh, Municipal Administration Urban Development
(CRDA)Department, Secretariat, Amaravathi, Guntur District. Rep. by the
Secretary

Andhra Pradesh Capital Region Development Authority, having their office at
Lenin Street, Vijayawada, Krishna District, Rep. by the Commissioner

The Commissioner, APCRDA, Lenin Street, Vijayawada, Krishna District.

The Grampanchayat, Krishnayapalem, Mangalagiri Mandal, Guntur District, rep.
by the Panchayat Secretary,

The Grampanchayat, Nidamanu, Mangalagiri Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Kuragallu, Mangalagiri Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Mandadam, Tulluru Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Inavole, Tulluru Mandal, Guntur District, rep. by the
Panchayat Secretary

oN oO oO FON

Petition under Section 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be
pleased ,to a Writ of Mandamus, or any other appropriate writ, order or direction,
declaring the notification issued by the State Government bearing No. 355, dated 10-03-
2020 issued under Andhra Pradesh Gazette Part-| Extraordinary as arbitrary, without
jurisdiction and in violation of Andhra Pradesh Capital Region Development Act, 2014,
principles of natural justice, null and void and set aside the same in the interest of
justice.

1.A No.1 of 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to suspend
the operation of the notification issued by the State Government bearing No. 355, dated
10.03.2020 issued under Andhra Pradesh Gazette Part-l Extraordinary, pending
disposal of Writ Petition (PIL) No.153 of 2020 on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 04.08.2020 upon hearing
the arguments of Sri B. Nalin Kumar, Advocate for the Petitioner, GP for Municipal
Administration for the Respondent No.1, Sri Kasa Jaga Mohan Reddy, Standing
Counsel for Respondent Nos.2 & 3.

W.P.(PIL) No. 78 OF 2020
Between :-
Avala Nanda Kishore, S/o A. Prakash, aged about 41 years, Occ : Farmer, R/o 1-16a
Krishnayapalem, Guntur District, AP 522503 Unique ID No. 800557008834
..Petitioner.
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi 110001.

3. The A.P Capital Region Development Authority, rep by its Commissioner,
Thullur, Guntur District, Amaravati

4. The Chairman(CRDA), Andhra Pradesh Capital Region Development Authority.

..Respondents.

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased to
issue an appropriate writ, order or direction particularly one in the nature of writ of
mandamus.

i) Directing the respondents to not to proceed further with regard to the Andhra
Pradesh Extraordinary Gazette No 355, dated 10.03.2020 without receiving
the objections and suggestions from the stakeholders who have surrendered
lands under the Land Pooling Scheme for the Capital city Amaravati

ii) Directing the respondents to receive the objections and suggestions from the
stakeholders after the contagious pandemic COVID-19 outbreak is contained
and the lock down is called off, with regard to the Andhra Pradesh
Extraordinary Gazette No 355, dated 10.03.2020.

1.A No. 1 of 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to direct the
respondent not to proceed further with regard to the Andhra Pradesh Extraordinary
Gazette No 355, dated 10.03.2020 till the contagious pandemic COVID 19 outbreak is

contained and the lock down is called off and the objections and suggestions of the
stakeholders of the Amaravati Capital City are received and processed accordingly.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and orders of the High Court, dated 24-03-2020, 20-04-2020, 19-
06-2020 & 04.08.2020 made herein and upon hearing the arguments of Sri Kishore
Para, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1, Sri N.
Harinath Assistant Solicitor General for respondent No.2, Sri.Kasa Jagan Mohan
Reddy, learned Standing Counsel for respondent Nos. 3 and 4.

W.P.(PIL) No. 92 OF 2020

Between:
Mokhamatam Veeraiah, S/o. Koteswara Rao, R/o.1-3/1, Inavolu Village,
Thullur Mandal, Amaravathi, Guntur District.

Petitioner
AND

1. The State of Andhra Pradesh, through its Principal secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati

2. The union of india, rep., by its Principal Secretary, Home Affairs Department, Jai
Singh marg, Hanuman Road Area, Connaught Place, New Delhi, 110001.

3. The A.P. Capital Region Development Authority, rep., by its Commissioner
APCRDA, Lenin Centre, Governorpet, Vijayawada (A.P) Pin Code 520002.

4. The Commissioner, A.P. Capital Region Development Authority, Lenin Centre,

Governorpet- Vijayawada (A.P.) Pin Code-520002.
5. The Chairman, Andhra Pradesh Capital Region Development Authority

Respondents

Petition under Section 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein the High Court may be pleased to issue
an appropriate writ order or direction particularly one in the nature of writ of mandamus
(i) Declaring the action of the respondents in calling for the farmers to participate in the
video conference with the Commissioner CRDA for the hearing on the grievances
submitted on the A.P Gazette Extraordinary No.355 (G.No.1944), dated 10.03.2020,
scheduled to be held on 08.04.2020 and 09.04.2020 by a mobile message, with a short
notice amidst the lock down on the advert of outbreak of the contagious Covid 19 in the
State of Andhra Pradesh and the lockdown imposed by the State Government of
Andhra Pradesh as malicious, capricious and violative of principles of Natural Justice,
Article 21 of the Indian constitution besides being violative of letter and sprit of the
Capital Region Development Authority Act, 2015.(ii) Declaring the proceedings of the
Capital Region Development Authority conducted in pursuance to the message asking
farmers to participate in the video conference for hearing grievance in pursuance to the
Andhra Pradesh Gazette notification No.355, dated 10.03.2020 under the file No.Re.
No.28/2020 as void for being violative of principles of natural justice.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to Stay
all further proceedings in pursuance to the Andhra Pradesh Extraordinary Gazette
No.355, dated 10.03.2020, having regard to the seriousness of outbreak of the
contagious pandemic COVID- 19 and having regard to the intensity of the proposed
actions of the respondents, pending disposal of Writ Petition (PIL) 92 of 2020, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and order of the High Court, dated 20-04-2020, 19-06-2020, 27-
07-2020 & 04.08.2020 made herein and upon hearing the arguments of Sri Kishore
Para, Advocate for the Petitioner, GP for Municipal Administration for Respondent No.1
and of Sri N. Harinath, Asst. Solicitor General for the Respondent No.2.

W.P.(PIL) No. 177 OF 2020

Between:
Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur,
Guntur District, State of Andhra Pradesh,522268. Unique Id: 650139111668.

Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration & Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.

Expert Committee, Rep by Sri G.N.Rao, Convenor Vinayaka Temple Road
Patamata, Vijayawada, Krishna District.

High Power Committee, Rep by Chief Secretary A.P Secretariat Office,
Velagapudi, Amaravati.

® ah wo N

Respondents

1. Declaring the appointment of the expert committee constituted vide G.O.Rt.No.585,
dated 13.09.2019 who are not the experts in the matters in which the report has been
submitted as void, for being irrational, arbitrary, unreasonable and malified besides
being violative of Article 14 Indian constitution and principles of natural justice.

2. Quashing and setting aside the report, dated 20.12.2019 submitted by the expert
committee constituted vide G.O.Rt.No.585, dated 13.09.2019 for being erroneous,
arbitrary, unreasonable malafide, capricious, colourable exercise of power besides
being violative of Article 14 and the principles of Natural.

3. Quashing and setting aside the report submitted by the Hi-Power Committee
constituted vide G.O.MS.No.159, dated 29.12.2019. for being erroneous, arbitrary,
unreasonable malafide, capricious, colourable exercise of power besides being violative
of Article 14 and the principles of Natural justice.

4. and consequently, set-aside all further proceedings initiated in furtherance to the
reports of the Expert committee and the High-Power Committee.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend,
report of the expert committee constituted vide G.O.Rt.No: 585, dated 13.09.2019 and
the report submitted by the Hi-Power Committee constituted vide G.O.MS. No:159,
dated 29.12.2019, pending disposal of Writ Petition (PIL) 177 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s Karumanchi Indraneel
Babu, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent Nos.1, 2 & 6, Sri
Kara Jagan Mohan Reddy, Standing Counsel for Respondent No.3 & 4.

W.P.(PIL) No. 184 OF 2020

Between:
Lanka Dinakar, S/o. Subash Chandra Bose, Aged about 45yers, Occ: Auditor, R/o. Door
No.37-2-15, Ramannapeta, Ongole, Prakasam District.

Petitioner
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
, Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Municipal
Administration and Urban Development, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503.

3. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Finance,
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

4. The Andhra Pradesh Legislative Assembly Andhra Pradesh Legislature,
Velagapudi, Guntur District, Rep. by its Secretary.

5. The Union of India, Through Secretary, Ministry of Home Affairs, North Block,
New Delhi-110001

Respondents

a) To declare that "An Act to Repeal the Andhra Pradesh Capital Region
Development Authority Act, 2014 and to Provide for matters connected therewith or
incidental thereto(Act no 27 of 2020)" and 'An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto(Act No.28 of 2020)" as illegal, arbitrary and
unconstitutional and set aside the same.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceeding in respect of the Two (2) Bills viz "A Bill to Repeal the Andhra
Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters
connected therewith or incidental thereto and "A Bill Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto presented for assent to the Hon'ble Governor as
under Article 200 of the Constitution of India by the Respondent No's 1 to 3, in the
interest of Justice, pending disposal of Writ Petition (PIL) 184 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri P V N Kiran Kumar,
Advocate for the Petitioner, GP for General Administration for Respondent No.1, GP for
Municipal Administration & Urban Development Department for Respondent No.2, GP
for Law & Legislative for Respondent No.4, GP for Finance for Respondent No.3 & Sri
N.Hari Nath, Standing Counsel for Respondent No.5.

W.P.(PIL) No. 185 OF 2020

Between:
Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur,
Guntur District, State of Andhra Pradesh,522268. Unique Id: 650139111668.

Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration & Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

The State of Andhra Pradesh, through its Principal Secretary, Law Department,
Secretariat Building at Velagapudi, Guntur District,

The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, Secretariat Building at Velagapudi, Guntur District, Amaravati.

The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Deihi,110001

The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.

The Amaravati metropolitan Region Development Authority, Rep by its
Commissioner, Thullur, Guntur District, Amaravati.

High Power Committee, Rep by Chief Secretary, A.P Secretariat Office,
Velagapudi, Amaravati

eo NOD ao FO DN

Respondents

1. Declaring the Andhra Pradesh Decentralization and Inclusive Development o All
Regions Act, 2020 is devoid of the legislative competence.

2. Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 is devoid of the legislative competence,

3. Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 is violative of the Andhra Pradesh
Recorganisation Act, 2014

4. Declaring the chapter III Section 8(iv) of the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 enabling the state government to
seek relocation of the principal seat of Andhra Pradesh High court is devoid of the
legislative competence and also violative of the Article 214 od the Indian constitution
R/w section 31, 32 of the Andhra Pradesh Reorganisation Act, 2014 and is
derogatory and endangering the independence of the judiciary.

5. Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 proposing to shift the capital from Amaravati
and constituting different capitals as devoid of legislative competence and violative of
the principal of promissory estoppel and violative of Article 14,19,21, 300A of Indian
constitution besides being violative of the principles of Natural justice and amounts to
cheating under the veil of sovereignty by the state.

6. Consequently, quash and set aside the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 and more particularly Chapter III for
lacking legislative competence and for being violative of the principal of promissory
estoppel and violative of Articles 14,19,21, 300A of Indian constitution besides being
violative of the principles of Natural justice.

7. Declaring the action of the respondents in invoking Article 197(2) of the Indian
Constitution when the bills have been referred to the select committee for
adjudication and passing the same without considering the legislative council as
violative of the Rules and procedure and conduct of business in the Andhra Pradesh
Legislative council and the constitution of India, the impugned action will set as a bad
precedent and will over ride the powers of the legislative council.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of the chapter III of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition
(PIL) 185 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s Karumanchi Indraneel
Babu, Advocate for the Petitioner, GP for Municipal Administration & Urban
Development Department for Respondent No.1, GP for Law & Legislative for
Respondent No.2, GP for Planning for Respondent No.3, Sri N.Hari Nath, Standing
Counsel for Central Govt. for Respondent No.4, Sri Kara Jagan Mohan Reddy, Standing
Counsel for Respondent No.5 to 7 and GP for General Administration for Respondent
No.8.

W.P.(PIL) No. 200 OF 2020

Between:

1. Chennupati Singaiah, S/o Rangaiah, Hindu, Aged 82 years, Occ Agriculture,
R/o.Annambhotlavaripalem (V) Parchur Mandal, Prakasam District Andhra
Pradesh

2. Shaik Muneer Basha, S/o. Shaik Khasim Bude Aged 52 years, Occ. Cultivation
R/o.H.No.3-28-18/130, 2nd Lane Pattabhipuram, Guntur, Guntur District, Andhra
Pradesh - 522 006

Petitioners
AND

4. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Accountant General (Accounts and Entitiement), Andhra Pradesh

(Amaravathi), presently Headquarters at Hyderabad and Branch Office at

H.No.12-52 Enikepadu, Vijayawada - 521 108 Krishna District, AP

The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor,

Secretariat, Velagapudi, Amaravati, A.P.

The Secretary to Government of Andhra Pradesh, Legal and Legislative Affairs

Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District.

The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat,

Velagapudi, Amaravati, Guntur District.

The Principal Secretary, Finance Planning Department Government of Andhra

Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.

The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road,

Lenin Centre, Arandalpet, Governorpeta, Vijayawada

N OO Fk

Respondents

a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the
provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and
Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside
the same.

b) declaring the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in
contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P.
Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India
also against the provisions of Andhra Pradesh Capital Region Development Authority
Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same.

Cc) to direct the respondents 2 to 7 to continue all the Developmental activities and
infrastructure projects as per the notified master plans in the notified capital city as well
as in the capital region in the interest of justice

1A NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos.2 to 7 to pay the lease amounts payable to the framers upto date for
the lands surrendered by the farmers, pending disposal of Writ Petition (PIL) 200 of
2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent to continue the developmental 'activities including construction of
infrastructural buildings as per the notified master plan in the notified capital city area as
well as capital region, pending disposal of Writ Petition (PIL) 200 of 2020, on the file of
the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos. 2 to 7 not to shift any of the infrastructural buildings functioning in the
notified capital city as well as capital region to any such other place or places, pending
disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.155 M.A. & U.D.(CRDA.2) Dept dt.01-08-2020, pending
disposal of Writ Petition (PIL) 200 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh capital Region Development Authority Repeal Act
200 (Act 27 of 2020), pending disposal of Writ Petition (PIL) 200 of 2020, on the file of
the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition (PIL) 200 of 2020,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s Sudhakara Rao Ambati,
Advocate for the Petitioners, Sri N.Harinath, Asst. Solicitor General for Respondent
No.1, the Advocate General for Respondent No.2, GP for General Administration for
Respondent No.3, GP for Law & Legislative for Respondent No.4, GP for Municipal
Administration & Urban Development Department for Respondent No.5, GP for Finance
& Planning for Respondent No.6, Sri Kara Jagan Mohan Reddy, Standing Counsel for
Respondent No.7.

W.P.(PIL) No. 201 OF 2020

Between:

1. Shaik Khaja Mohiuddin, S/o.Khaja Vali Aged 50 years, Occ.Cultivation
R/o.H.No.3-28/120, Yaganti Castle Flat No.403, 2nd Lane, Rajendranagar
_Guntur, Guntur District -5222006 Andhra Pradesh

2. Smt.Kilaru Durga Malleswari, W/o. Chandra Shekar Hindu, aged 57 years
Occ.Cultivation, R/o.H.No.4-182, Penamaluru Village, Krishna District Andhra
Pradesh - 521 139

3. Chintala Venkata Ramesh Babu, S/o. Venkata Rao Hindu, aged 58 years
Occ.Cultivation, R/o.H.No.6-42 Mandadam Village, Thulluru Mandal Guntur
District - 522 503 Andhra Pradesh

Petitioners
AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and
Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New
Delhi, Delhi 110092.

3. The Accountant General of Andhra Pradesh Road No.12, Bharathinagar

Vijayawada, Krishna District - 520 008 Andhra Pradesh

The Principal Accountant General (Accounts and Entitlement) Andhra Pradesh

(Amaravathi), presently Headquarters Hyderabad and Branch Office at H.No.12-

52 at Enikepadu, Vijayawada -521 108 Krishna District, AP

5. The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.

6. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-|, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

7. The Secretary to Government of Andhra Pradesh Legal and Legislative Affairs

)

Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati, Guntur District.
. The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat,
Velagapudi, Amaravati, Guntur District.
. The Principal Secretary, Roads and Buildings Department Governmment of
Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.
10.The Principal Secretary, Finance and Planning Department Government of
Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.
41. The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
12.The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010

Respondents

b) declaring the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in
contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of ALP.
Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India
also against the provisions of Andhra Pradesh Capital Region Development Authority
Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same.

Cc) to direct the respondents 6 to 11 to continue all the Developmental activities and
infrastructure projects as per the notified master plans in the notified capital city as well
as in the capital region in the interest of justice.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to continue the developmental activities including construction of
infrastructural buildings as per the notified master plan in the notified capital city area as
well as capital region and such other incidental reliefs, pending disposal of Writ Petition
(PIL) 201 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents Nos.6 and 11 to pay the lease amounts payable to the farmers upto date
for the lands surrendered by the farmers, pending disposal of Writ Petition (PIL) 201 of
2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos. 6 to 11 not to shift any of the infrastructural buildings functioning in
the notified capital city as well as capital region to any such other place or places,
pending disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 27 of 2020), pending disposal of Writ Petition (PIL) 201 of 2020, on the file of
the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.155, M.A. & U.D. (CRDA.2) Dept., dt.1.8.2020, pending
disposal of Writ Petition (PIL) 201 of 2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition (PIL) 201 of 2020,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Ponnekanti Mallikarjuna
Rao, Advocate for the Petitioners, Sri Kara Jagan Mohan Reddy, Standing Counsel for
Respondent No.5 to 11, GP for General Administration for Respondent No.6, the
Advocate General for Respondent No.7, GP for Municipal Administration & Urban
Development Department for Respondent No.8, GP for Roads & buildings for
Respondent No.9 , GP for Finance & Planning for Respondent No.10 and GP for
Eniviroment for Respondent No.1.

W.P.(PIL) No. 208 OF 2020

Between:

Vadde Sobhanadreswara Rao, S/o. Late Ankayya, Hindu, aged about 77 years
R/o.D.No.2-48, Sivalayam Street, R/o. Vuyyuru -- 521165, Krishna District A.P.

Petitioner

AND

4. The State of Andhra Pradesh, rep. by its Chief Secretary A.P. Secretariat
Velagapudi - 522 503 Tulluru Mandal Guntur District.

2. The State of Andhra Pradesh, rep. by its Pri. Secretary Municipal Administration
and Urban Development Dept. A.P. Secretariat Velagapudi - 522 503 Tulluru
Mandal Guntur District.

3. Amaravati Metropolitan Region Development Area (AMRDA), rep. by its
Commissioner (being successor of Andhra Pradesh Capital Region Development
Authority) Lenin Center, Governorpet, Vijayawada-520002, Krishna District

4. Union of India, through Home Secretary Ministry of Home Affairs North Block

'New Delhi - 110 001

Respondents

(i) to declare the provisions of the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020 (Act No.28 of 2020) as unconstitutional,
ultra- vires and void, as the same violates Articles 197, 214, 254 and 300A of the
Constitution of India beyond the legislative competence of the Andhra Pradesh
State Legislature in utter violation of the various provisions of the Andhra
Pradesh Re-organisation Act, 2014 the provisions of The Andhra Pradesh
Capital Regional Development Authority Act, 2014 and The Andhra Pradesh City
Land Pooling Scheme (Formation and Implementation) Rules, 2015 and
violating the Basic Structure of the Constitution of India ete.

(ii) to consequently declare all acts initiated by the Respondents herein so far or to
be initiated in future at any time by them pursuant to the enactment of the
Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act,
2020 Act No.28 of 2020 to be null and void

(iii) | directing respondents to continue Amaravati as the capital for the entire State of
Andhra Pradesh to complete construction of the capital as planned by creating
necessary and required infrastructure and to consequently to retain Amaravati
as the capital for legislative, administrative and judicial purposes

(iv) directing Respondents Nos. 1 to 3 to allot developed and reconstituted plots of
commercial and residential nature as envisaged under the provisions of The
Andhra Pradesh Capital Region Development Authority through the Land
Pooling Scheme formulated under The Andhra Pradesh Capital City Land
Pooling Scheme Formulation and Implementation Rules, 2015 to the land
owners who had given their lands

(v) directing Respondents Nos. 1 to 3 to continue all the offices functioning at
Amaravati capital as has been done hitherto, in order to secure administrative
efficiency and to avoid wasteful expenditure

(vi) issue necessary directions to Respondent No.4 i.e., Union of India to direct Govt.
of Andhra Pradesh to implement the provisions of the Andhra Pradesh
Reorganisation Act, 2014 and to continue Amaravati as the capital for legislative,
administrative and judicial purposes

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass
interim orders directing Respondents to forbear from relocating the administrative and
judicial capital at Visakhapatnam and Kurnool respectively or alternatively to establish
the seats of governance at the = said places or to shift any

office/establishment/department of the State Govt. or any other connected section of
establishment to the said places either directly or indirectly on any pretext whatsoever
and to continue them at the present places of existence, pending disposal of Writ
Petition (PIL) 208 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri G V R Choudary,
Advocate for the Petitioner, GP for General Administration for Respondent No.1, GP for
Municipal Administration & Urban Development Department for Respondent No.2, SC
for AMRDA for R3, Asst. Solicitor General for Respondent No.4.

W.P.(PIL) No. 209 OF 2020

Between:
Dr. Maddipati Sailaja, W/o Late M.Lakshmi Narayana Chowdary.

Petitioner
AND

Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor, A-

Wing, Shastri Bhawan, New Delhi, Delhi 110001, India,

The Union of India, Rep. by its Secretary, Department of Ministry of Law and

Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi - 110001, India.

The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,

Velagapudi at Amaravathi, Guntur District, A.P.

The Council of Ministers, Rep. by its Chief Secretary, A.P. Secretariat,

Velagapudi at Amaravathi, Guntur District, A.P.

The State of Andhra Pradesh, Rep. by its Secretary, Department of Law,

Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of

Municipal Administration and Urban Development, Secretariat, Velagapudi at

Amaravathi, Guntur District, A.P.

The Andhra Pradesh, State Legislative Assembly, Rep. by its Secretary,

Assembly Buildings, Velagapudi at Amaravathi, Guntur District, A.P.

8. The Andhra Pradesh, State Legislative Council, Rep. by its Secretary, Legislative
Council Buildings, Velagapudi at Amaravathi, Guntur District, A.P.

9. Andhra Pradesh Capital Region Development Authority, (APCRDA)Rep. by its
Commissioner/Member- Convener, Lenin Centre, Vijayawada. Krishna District,
A.P.

10. Sri. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Raja Sekhar Reddy, Aged about 47
years, Occ. Chief Minister of A.P., O/o. 1st Floor, Building - Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

11.Sri. Dharmana Krishna Das, S/o. Late Ramalingam Naidu, Aged about 65 years,
Occ. Deputy Chief Minister of A.P., Revenue, Stamps and Registration, O/o.
Room No. 193, Ground Floor, Building No. 5, Secretariat, Velagapudi at
Amaravathi, Guntur District, A.P.

12.Sri. Kalettur Narayana Swamy, S/o. Late K. Yellaiah, aged about 71 years, Occ.
Deputy Chief Minister, Excise, Commercial Taxes, O/o. Room No.127, Ground
Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

13.Sri. Alla Kali Krishna Srinivas, S/o. Late Surya Chandra Rao, aged about 49
years, Occ. Deputy Chief Minister, Health, Family Welfare and Medical
Education, O/o. Room No.191, Ground Floor, Building No. 5, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

14.Smt. Pushpa Sreevani Pamula, W/o. Sri. S. Parikshit Raju, Aged about 34 years,
Occ. Deputy Chief Minister, Tribal Welfare, O/o. Room No. 188, Ground Floor,
Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

15.Sri. Amzath Basha Shaik Bepari, S/o. Late Abdul Khader, aged about 48 years,
Occ. Deputy Chief Minister, Minority Welfare, O/o. Room No. 212, First Floor,
Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

16. Sri. Malagundla Sankaranarayana, S/o. Late M. Peddaiah, Aged about 55 years,
Occ. Minister Roads and Buildings, O/o. Room No. 131, Ground Floor, Building
No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

17.Sri. Botcha Satyanarayana, S/o. Late Guru Naidu, Aged about 61 years, Occ.
Minister Municipal Administration and Urban Development, O/o. Room No. 135,
Ground Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

18.Sri. Muttamsetti Srinivasa Rao, S/o. Sri. M. Venkata Narayana, Aged about 53

years, Occ: Minister, Tourism, Culture and Youth Advancement, O/o. Room No.

210, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur

District, A.P.

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19'Sri. Kurasala Kanna Babu, S/o. Sri. K. Satyanarayana, Aged about 51 years,
Occ: Minister, Agriculture and Cooperation Marketing, Food Processing,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

20.Sri. Viswarupu Pinipe, S/o. Sri. Reddy Panthulu Pinipe, Aged about 57 years,
Occ. Minister, Social Welfare, O/o. Room No. 211, First Floor, Building No. 3,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

21.Sri. Cherukuvada Sri Ranganadha Raju, S/o. Sri. Ch. Venkata Narasimha Raju,
Aged about 67 years, Occ. Minister, Housing, O/o. Room No. 211, First Floor,
Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

22.Smt. Taneti Vanita, W/o. Sri. Srinivasa Rao, Aged about 46 years, Occ. Minister,
Women and Child Welfare, O/o. Room No. 210, First Floor, Building No. 5,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

23.Sri. Kodali Sri Venkateswara Rao, S/o. Late K. Arjuna Rao, Aged about 48 years,
Occ. Minister, Civil Supplies and Consumer Affairs, 0/43. Room No. 130, Ground
Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

24. Sri. Perni Venkataramaiah, S/o. Late Pemi Krishna Murthy, aged about 54 years,
Occ. Minister, Transport, | and PR, O/o. Room No. 211, First Floor, Building No.
5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

25. Sri. Velam Palli Srinivasa Rao, S/o. V. Sri. Suryanarayana, Aged about 48 years,
Gee. Minister, Endowments, O/o. Room No. 137, Ground Floor, Building No. 2,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

26.Smt. Mekathoti Sucharitha, D/o. Late N. Anka Rao, Aged about 48 years, Occ.
Minister, Home and Disaster Management, O/o. Room No. 136, Ground Floor,
Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

27.Dr. Seediri Appala Raju, S/o. Sri. S. Neelayya, Aged about 57 years, Occ.
Minister, Animal Husbandry, Dairy Development and Fisheries, O/o. Room No.
132, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

28.Sri. Balineni Srinivas Reddy, S/o. Late B. Venkateswara Reddy, aged about 56
years, Occ. Minister, Energy, Forest, Environment, Science and Technology,
O/o. Room No. 211, First Floor, Building No. 2, Secretariat, Velagapudi at
Amaravathi, Guntur District, A.P.

29.Dr. Audimulapu Suresh, S/o. Late a. Samuel, Aged about 55 years, Occ.
Minister, Education, O/o. Room No. 210, First Floor, Building No. 4, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

30.Dr. Anil Kumar Yadav Poluboina, S/o. P. Thirupalaiah, Aged about 39 years,
Occ. Minister, Irrigation (Water Resources), O/o. Room No.212, First Floor,
Building No. 4,Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

31.Sri. Mekapati Goutham Reddy, S/o. M. Raja Mohan Reddy, Aged about 44
years, Occ. Minister, Industries, Commerce, Information Technology, Skill
Development and Training, Infrastructure and Investments, O/o Room No. 208,
First Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District,
A.P.

32.Sri. Peddi Reddi Ramachandra Reddy, S/o. Late P. Lakshmana Reddy, Aged
about 67 years, Occ. Minister, Panchayat Raj and Rural Development, Mines
and Geology, O/o Room No. 203, First Floor, Building No. 3, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

33. Sri. Buggana Rajendranath Reddy, S/o. Late B. Ramnath Reddy, Aged about 50
years, Occ. Minister, Finance and Planning, Legislative Affairs, O/o. Room No.
212, First Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

34.Sri. P. Jayaram @ Gummanur Jayaram, S/o . Sri. P. Basappa, Aged about 52
years, Om Minister, Labour, Employment, Training, Factories, O/o. Room No.
207, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

35. Sri. Chelluboyina Srinivasa Venugopala Krishna, S/o. Ch. Venkanna, Aged about
57 years, Occ. Minister, B.C. Welfare, O/o Room No. 215, 1st Floor, Building No.
2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

Respondents

Petition under Section 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed herein the High Court may be pleased to issue
an appropriate writ order or direction particularly one in the nature of writ of mandamus
pleased to issue a writ, order or direction more particularly one in the nature of
Mandamus or any other appropriate writ, by granting the following reliefs

a) To issue an order or orders, direction or writ, more particularly one in the nature
of Writ of Mandamus, declaring the Act No. 27 of 2020, dt.31.07.2020, An act to

repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to
Provide for Matters connected there with or incidental thereto as illegal, arbitrary,
biased, unconstitutional, against the principles of natural justice, violative of
provisions of the Constitution of India, The Andhra Pradesh Reorganisation Act, 2014
as well Rules of Procedure and Conduct of Business in the Andhra Pradesh
Legislative Assembly, and consequentially Set-aside the Act No. 27 of 2020, dt.
31.07.2020

b) To declare the Respondent Nos. 10 to 35 are liable to pay monetary loss caused
for stopping construction and development in Amaravathi Capital City Area and
consequently direct them to pay the same jointly and severally.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings in respect of implementation of the Act no 27 of 2020,DT 31-07-
2020 .An Act to Repeal the Andhra Pradesh capital region development authority Act
2014 and to provide for matters connected there with in incidental thereto by
suspending the Act No. 27 of 2020 Dt. 31-07-2020, pending disposal of Writ Petition
(PIL) 209 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri D S N V Prasad Babu,
Advocate for the Petitioner, Asst. Solicitor General for R1 & 2, GP for General
Administration for Respondent No.4 to 8, Standing Counsel for CRDA for R9, Advocate
General for R10, GP for Stamps, Standing Counsel for Commercial Tax for R12, GP for
Medical & Health for R13, GP for tribal welfare for R14 & 15, GP for R & B for R-16, GP
for Municipal Administration & Urban Development for Respondent No.17, GP for
Tourism for R18, GP for Agriculture for R-19, GP for Social welfare for R-20, GP for
Housing for R21, GP for Child Welfare for R-22, GP for Civil Supplies for R-23, GP for
Transport for R24, GP for Endowments for R-25, GP for Home for R26, GP for Animal
Husbandry for R-27, GP for Forest for R-28, GP for Education for 29, GP for Irrigation
for R-30, GP for Industries for R-31, GP for Panchayat Raj and Rural Development for
R-32, GP for Finance for R-33, GP for Labour for R-34, GP for B.C. Welfare for R-35.

W.P.(PIL) No. 213 OF 2020

Between :-

Pathan Khader Khan, S/o. Pathan Syed Khan, Age. 41 years R/o. 13/151-1, Back side
of Taj Hotel, Gousiya Street, Near Bangalore Busstand, Madnapalle Town-517325,
Chittoor Dist

..Petitioner.
AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest and

Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest, New

Delhi, Delhi 110092

The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin

Centre, Arandalpet, Governorpeta, Vijayawada.

The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor,

Secretariat, Velagapudi, Amaravati, A.P.

The Principal Secretary, Revenue Department, A.P. Secretariat, Velagapudi,

Amaravati, Guntur District.

The Principal Secretary, Municipal Admnistration Department, A.P. Secretariat,

Velagapudi, Amaravati, Guntur District.

The Commissioner, A.P. Capital Region Development Authority, Karl Mars Road,

Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

The Chairman, State Level Environment Impact Assessment Authority (SEIAA),

A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel

Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010.

2 NO aA A w

9. AP. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P.- 522 006.

..Respondents.

'Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased to
issue a Writ, Order or direction, more particularly one in the nature of Writ of Mandamus
declaring the action of the Respondents in stopping all current plans and developmental
activities in the Amaravathi capital city area notified U/s.3 (3) of ALP. CRDA Act 2014
including issuance of G.O.Rt.No.659, Municipal Administration and Urban Development
(CRDA.2) Department, dated 09.10.2019 so far it relates to the review of current plans
and approaches and execution in the notified capital area vide G.O.Ms.No.141,
Municipal Administration and Urban Development (M2) Department, dt.09.06.2015, as
being illegal, arbitrary and against the fundamental rights guaranteed under Article 14,
49 and 21 of the Constitution of India as well as against the provisions of Sections 46,
52, 57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act
2014 and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme
(Formulation and Implementation) Rules 2015, against G.O.Ms.No.252, Municipal
Administration and Urban Development (M2) Department, dt.30.12.2004,
G.O.Ms.No.254, Municipal Administration and Urban Development (M2) Department,
dated 30.12.2014, against G.O.Ms.No.141, Municipal Administration andUrban
Development (M2) Department, dt.09.06.2015 and also against the covenants of the
Development Agreement-cum-irrevocable power of attorney executed by the respective
farmers under Land Pooling System in favour of the Sth Respondent and consequently
direct the respondents to continue the developmental activities and current plans in the
notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban
Development (M2) Department, dated 09.06.2015 by setting aside G.O.Rt.No.659,
Municipal Administration and Urban Development (CRDA.2) Department, dated
09.10.2019 so far it relates to the review of current plans and approaches and execution
in the notified capital city area, in the interest of justice.

1.A No. 1 of 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of W.P.(PIL), the High Court may be pleased to direct the
Respondents 3, 4, 6 and 7 to continue the onging projects in the notified capital area
vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department,
dated 09-06-2015 and as per the notified master plan, pending disposal of
W.P.(PIL)No.213 of 2020 on the file of High Court.

1.A No. 2 of 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of W.P.(PIL), the High Court may be pleased suspend the
operation of G.O.Ms.No.659, Municipal Administration & Urban Development (CRDA.2)
Department, dated 09-10-2020 issued by the 6th Respondent in so far as it relates to
the review of current plans and approaches and execution in the notified capital area
vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department,
pending disposal of W.P.(PIL)No.213 of 2020 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri P Vasu Sekhar, Advocate
for the Petitioner, GP for Home for R1, GP for forest for R2, SC for CRDA for R3 & R7,
GP for General Administration for R4, GP for Revenue for R5, GP for Municipal
Municipal Administration & Urban Development for R6, GP for Environment for R8 and
GP for Pollution Board.

WP (PIL) NO: 215 OF 2020

Between:
Mannava Hari Prasad, S/o Sambasiva Rao Age 56 year,Occ Advocate, R/o.Door
No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur, Guntur District.
.....Petitioner
AND
1. The Union of India, rep by the Secretary, Ministry of Home Affairs Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi.
2. The State of Andhra Pradesh, rep. by its Chief Secretary Secretariat Buildings,
A.P. Secretariat, Velagapudi, Amaravathi
3. The Principal Secretary, Finance Department, Government of A.P. Secretariat,
Velagapudi, Amaravathi
4. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi,
Amaravathi.
5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.
weeeees Respondents

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any steps to relocate the Secretariat and Heads of the
Departments from Amaravathi to Visakhapatnam and state judicial institutions and the
High Court to Kurnool or to any other place, pending disposal of Writ Petition (PIL) 215
of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Prabhu Nath Vasireddy
Advocate for the Petitioner, Advocate for the Respondents.

WP(PIL) NO: 217 OF 2020

Between:
Mannava Subba Rao, S/o. Ramaiah, Age. 63, R/o 104, Brundhavan Plaza, 4h
Line, Brundhavan Gardens, Chandramouli Nagar, Guntur City, Guntur District.

... Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and
Legislative Affairs and Justice, Law Department, A.P Secretariat, Velagapudi,
Guntur District.

2. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Department of Municipal Administration and Rural
Development , Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

5. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada.

veeeees Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ Order or Direction, more particularly one in the nature of Writ of Mandamus,
declaring the action of the respondents, particularly the 1st respondent in issuing the
impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into
three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravat
and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional
and also contrary to AP State Reorganization Act, 2014 and consequently set-aside the
impugned Act No.27 and Act No.28, dated 31.07.2020.

1A NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any coercive steps with regard to three (3) Capitals by
suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending
disposal of Writ Petition (PIL) 217 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Srinivasa Rao Narra
Advocate for the Petitioner, GP for Law Legislative Affairs Advocate for the
Respondents.

WRIT PETITION NO: 714 OF 2020

Between:
Garikapati Apparao, S/o Sri G.Radhakrishna, aged about 51 years, Occ- Farmer,
R/o 3-99, Velagapudi, Guntur District, Amaravati 522503.
...Petitioner
AND
4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration AND Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravaiti.
2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.
3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.
4. The Special Deputy Collector AND Competent Authority, A.P.Capital Region
Development Authority, Unit No.-22, Velagapudi, Guntur District Amaravati.
5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate writ, order or direction particularly one in the nature of writ of
Mandamus.

|. Declaring the action of the respondent in stoping the developmental activities in
accordance to the masterplan as violation of Article 21, 300A, provisions of the Capital
Region Development Authority Act, 2014 and rules formulated thereunder;

\l. Directing the respondents to resume the developmental activities in the capital city in
accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk infrastructure
expeditiously and to handover physical possession of the developed residential and
commercial reconstituted plots in accordance to the notified master plan and the
infrastructure plan, within the time that this Hon'ble court deems appropriate;

IV Directing the respondents to pay compensation @ Rs10 per Sq.Yard per month for
residential plot and Rs 20 per Sq.Yard per month for commercial plot from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) till the completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of livelihood.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay compensation @ Rs10 per Sq.Yard per month for residential plot
and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration of 3
years from the date of the Final Land Pooling Scheme notified in form 9.22 under Rule
8(8) till the completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of livelihood, pending
disposal of Writ Petition 714 of 2020, on the file of the High Court.

WRIT PETITION NO: 719 OF 2020

Between:
Chintala Rammohan Rao, S/o Rambabu, aged about 53 years, Occ Farmer, R/o
Krishnayapalem Village, Mangalagiri Mandal, Guntur District, Amaravati- A.P
522503.
..-Petitioner
AND

1. The State Of AP, through its Principal Secretary, Municipal Administration AND
Urban Development Department, Secretariat Building at Velagapudi, Guntur
District, Amafavati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Dethi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4, The Special Deputy Collector AND Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1, Krishnayapalem, Mangalagiri Mandal, Guntur
District, Amaravati.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

...Respondents

I. Declaring the action of the respondent in stopping the developmental activities in
accordance to the masterplan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated
thereunder;

Hl. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to the
notified master plan and the infrastructure plan within the time that this Honble
court deems appropriate.

IV. Directing the respondents to pay compensation Rs10 per Sq.Yard per month for
residential plot and Rs 20 per Sq.Yard per month for commercial plot from the

' expiration of 3 years from the date of the Final Land Pooling Scheme notified in
form 9.22 under Rule 8(8) till the completion of the development of LPS and
Trunk infrastructure in accordance to the master plan, dated 22.02.2016, for the
loss of livelihood.

IA NO: 1 OF 2020

- Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay compensation @ Rs10 per Sq.Yard per month for residential plot
and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration of 3
years from the date of the Final Land Pooling Scheme notified in form 9.22 under Rule
8(8) till the completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of livelihood, pending
disposal of Writ Petition 719 of 2020, on the file of the High Court.

WRIT PETITION NO: 808 OF 2020

Between:
Chintala Siva Durga Vara Prasad, S/o Sri Venkata Rao, aged about 45 years,
Occ Farmer,R/o 6-42,Mandadam village, Thullur Mandal Guntur District,
Amaravati- A.P 522503.
...Petitioner
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of india, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-16, Lingayapalem, Thullur Mandal, Guntur
District Amaravati.

5. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-24, Mandadam-1, Thullur Mandal, Guntur
District Amaravati.

6. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

,..Respondents

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be pleased to

issue an appropriate writ, order or direction particularly one in the nature of writ of
Mandamus

|. Declaring the action of the respondent in stoping the developmental activities in
accordance to the masterplan as violation of Article 21, 300A, provisions of. the
Capital Region Development Authority Act, 2014 and rules formulated
thereunder;

ll. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to the

notified master plan and the infrastructure plan, within the time that this Hon'ble
_ court deems appropriate;

IV. Directing the respondents to pay compensation @ Rs10 per Sq.Yard per month
for residential plot and Rs 20 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in
form 9.22 under Rule 8(8) till the completion of the development of LPS and
Trunk infrastructure in accordance to the master plan, dated 22.02.2016, for the
loss of livelihood.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay compensation @ Rs10 per Sq.Yard per month for residential plot
and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration of 3
years from the date of the Final Land Pooling Scheme notified in form 9.22 under Rule
8(8) till the completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of livelihood, pending
disposal of Writ Petition 808 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 08-01-2020 made herein
upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for the
Petitioner, GP for Cooperation for the Respondents.

WRIT PETITION NO: 819 OF 2020

Between:
Chintala Ramesh Babu, S/o Sri Venkata Rao, aged about 45 years, Occ-
Farmer,R/o 6-42,Mandadam village, Thullur Mandal Guntur District, Amaravati-
A.P 522503.
...Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration AND, Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector AND Competent Authority, A.P.Capital Region
Development Authority, Unit No.-16, Lingayapalem, Thullur Mandal, Guntur
District Amaravati.

5. The Special Deputy Collector AND Competent Authority, A.P.Capital Region
Development Authority, Unit No.-24, Mandadam-1, Thullur Mandal, Guntur
District Amaravati.

6. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

.. Respondents

|. Declaring the action of the respondent in stopping the developmental
activities in accordance to the masterplan as violation of Article 21, 300A,
provisions of the Capital Region Development Authority Act, 2014 and
rules formulated thereunder;

Il. Directing the respondents to resume the developmental activities in the
capital city in accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to
the notified master plan and the infrastructure plan, within the time that
this Hon'ble court deems appropriate;

IV. Directing the respondents to pay compensation Rs10 per Sq.Yard per
month for residential plot and Rs 20 per Sq.Yard per month for
commercial plot from the expiration of 3 years from the date of the Final
Land Pooling Scheme notified in form 9.22 under Rule 8(8) till the
completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay compensation @ Rs10 per Sq.Yard per month for residential plot
and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration of 3
years from the date of the Final Land Pooling Scheme notified in form 9.22 under Rule
8(8) till the completion of the development of LPS and Trunk infrastructure in
accordance to the master plan, dated 22.02.2016, for the loss of livelihood, pending
disposal of Writ Petition 819 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 08-01-2020 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for
the Petitioner, GP for Municipal Administration & Urban Development for the
Respondents.

WRIT PETITION NO: 925 OF 2020

Between:
1. Mrs.Bezawada Supriya, w/o.Ramesh, age 28 years, Occ Land lady, R/o.4-73,
Mandadam, Guntur District.
2. Mrs.Aluri Sridevi, w/o.Raja Rao, age 51 years, Occ Land Lady, R/o.3-93,
mandadam, Guntur District.
3. Mrs. Naidu Ramadevi, w/o.Sambasiva Rao, age 61 years. R/o.1-44,
Velagapudi, Guntur District.
4. Karumanchi Koteswari, s/o.Appaiah, aged 49 years, Occ Land Lady, R/o.1-
31, Velagpudi, Guntur District
Petitioners
AND

4. The Govt. of Andhra Pradesh, Rep. by Principal Secretary, Municipal
Administration and Urban Development Authority, Secretariat, Velagapudi,
Guntur District.

2. The Commissioner APCRDA, Vijayawada

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue appropriate writ, order, direction, more particularly are in the nature of writ of
mandamus declaring the circular Rc.No.OSD/Meetings/0/20, dated 13-01-2020 issued
by the 2nd respondent as illegal, improper, Unjust, arbitrary, against the statuary
provisions under sections 136 and 137 of Andhra Pradesh Capital Region Development
Authority Act 2014 and in violation of Articles 14,19,21 and 300A of the Constitution of
India, principles of natural justice and consequently direct the respondents not to take
any further action basing on the said circular, dated 13/01/2020 in the interest of
Justice;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
operation of the impugned circular, dated 13.01.2020 of the 2"¢ respondent, pending
disposal of Writ Petition No.925 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and Order of the High Court, dated 27-02-2020 made herein and
upon hearing the arguments of Sri Chalasani Ajaya Kumar, Advocate for the petitioners,
learned Government Pleader for Municipal Administration and Urban Development for
Respondent No.1, the Court made the following.

WRIT PETITION NO: 932 OF 2020

Between:
Kondepati Giridnar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years,
Occ:Farmer, R/o 8-73, Tallayapalem, Mandadam, Guntur District,A.P 522237
Petitioners
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration Urban Development Department, S6cretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravaii.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, unit No -24 Mandadam village, Thullur Mandal, Guntur
District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

6. The Convener of the High Power Committee, and Chief secretary, Government
of Andhra Pradesh, Secretariat Building at Wlagapudi, Guntur District, Amaravati

Respondents

i. eclaring the action of the respondents in inviting objection of the farmers and
other stake holders who have surrendered lands for the capital city land
pooling scheme within 4 days from the date of invitation without disclosing the
reports of the expert committee constituted vide GORT No 585, Dt.13-09-
2019 and without even specifying the context on which grievances are sought
as violation of principles of natural justice and Rule of fair play,

ii. Directing the respondents to disclose the reports submitted by the expert
committee constituted vide GORT No 585, Dt.13-09-2019 and all such other
reports concerning the capital city Amaravati,

iii. Directing the respondents to receive and process the grievances submitted by
being the petitioners the stake holders of the Amaravati capital city project
who have surrendered their lands under the Land pooling Scheme for the
establishment of the capital city after disclosing the reports of the expert
committee and according sufficient time for submitting grievances,

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to not to proceed further without disclosing the reports of the expert
committee constituted vide GORT No 585,Dt.3-09-2019 and all such other reports
concerning the capital city Amaravati and addressing the concerns and grievances of

the farmers who have surrendered land under Land Pooling Scheme for the Capital city,

Amaravati, pending disposal of Writ Petition No.932 of 2020, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and Order of the High Court, dated 27-02-2020 made herein and
upon hearing the arguments of Sri Karumanchi Indraneel Babu, Advocate for the
petitioners, learned Government Pleader for Municipal Administration and Urban
Development for Respondent No.1, SriN.Harinath, learned Assistant Solicitor General
for Respondent No.2 and of Sri Kasa Jagan Mohan, learned Standing Counsel for
Respondent Nos.3 to 5.

WRIT PETITION NO: 933 OF 2020

Between:
Amaravati Rajadhani Sameekarana Raithu Samkaya, Rep by its Authorised Signatory,
AbburiVenkataRamakrishnaChowdary Having its office at D.No 4-204/1, Yadav Bazaar,
Neerukonda Village, Mangalagiri Mandal Guntur District
Petitioners
AND

4. The State of Andhra Pradesh, Rep. by its Chief Secretary, General
Administration Department Velagapudi, Guntur District

2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Municipal
Administration and Urban Development Authority Velagapudi, Guntur District

3. The Andhra Pradesh Capital Regional Development Authority, Rep. by its
Commissioner, Vijayawada, Krishna District

4. The High Power Committee, Constituted vide G.O.Ms.No 159, dated 29.12.2019,
Rep by Chief Secretary - Member Convenor Velagapudi, Guntur District

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ of Mandamus, or any other writ, Order or Direction in the nature of a Writ of
Mandamus, forbearing the 1st Respondent from taking any decision or action in
furtherance of the G.O.Ms.No.159, dated 29.12.2019, of General Administration
(CABINET.!) Department, Government of Andhra Pradesh, without providing the
affected farmers a reasonable time to submit their Objections/ Grievances/ Suggestions,
after being provided with copies (in vernacular language as well as in English) of the
Report of the Expert Committee, constituted under G.O.Rt.No.585 MA & UD
Department, Dt.13.09.2019, and the report of the Boston Consultancy Group, referred
to in G.O.Ms.No.159, dated 29.12.2019, of General Administration (CABINET.I)
Department, Government of Andhra Pradesh, and consequentially to direct the
Respondents to hear and consider the Objections/ Grievances/ Suggestions submitted
by the farmers;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to grant an
order of injunction for bearing the 4th Respondent from finalizing or submitting its report,
as per the GO Ms No 159, dated 29.12.2019, of General Administration (CABINET.1)
Department, Government of Andhra Pradesh, pending disposal of Writ Petition No.933
of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and Order of the High Court, dated 27-02-2020 made herein and
upon hearing the arguments of SRI.T.V.P.SAI VIHARI Advocate for the petitioners,
learned Government Pleader for General Administration for Respondent No.1, learned
Government Pleader for Municipal Administration and Urban Development for
Respondent No.1.

WRIT PETITION NO: 1207 OF 2020

Between:

1. Jonnalagadda Rama Krishna, S/o Seetharamaiah aged about 49 years, Rio
D.No.C-85, Velagapudi Village and Mandal, Guntur District

2. Gadde Subba Rao, S/o Venkata Rattaiah aged about 55 years, R/o Malkapuram

~(V) Thullur Mandal, Guntur district

3. Nannapaneni Gangadhara Rao, S/o Krishna Rao aged about 50 years, R/o
Malkapuram (V) Thullur Mandal, Guntur district

4. Thokala Satish, S/o Punna Rao aged about 44 years, R/o Malkapuram (V)
Thullur Mandal, Guntur district

5. Nuthakki Suryanarayana, S/o Krishna Rao aged about 47 years, D.No.1-157,
Malkapuram (v) Thullur Mandal, Guntur District

6. Anumolu Odor Krishna Prasad, S/o Narayana Rao, aged about 58 years,
Lingayapalem Village, Thullur Mandal, Guntur District

7. Kanneganti Gandhi, S/o Venkateswara Rao aged 65 years, D.No.3-115,
Ungayapalem (V) Thullur Mandal, Guntur District

8. Kondepati Hanumantha Rao, S/o Dasaradharamaiah aged 56 years, R/o
Lingayapalem (v) Thullur Mandal, Guntur District

9. Muppala Vishnu Vardhan, S/o Kotaiah aged 46 years, R/o D.No.2-132,
Velagapudi (V) Thullur Mandal, Guntur district.

10.Athiplatla Bhaskara Rao, S/o Sambasiva Rao, Aged 37 years, D.No.1-140,
Velagapudi (V) Thullur Mandal, Guntur district.

11.Patibandia venkata sudhakar, S/o Pakiraiah, aged 31 years, D.No.2-121,
Velagapudi (V) Thullur Mandal, Guntur district.

12.Para Ram Babu, S/o Sambasiva Rao, aged 51 years, D.No.4-186,
Ananthavaram (v) Thullur Mandal, Guntur district.

13.Nelluri Raghavaiah, S/o Brahmaiah aged about 67 years, Ananthavaram Village,
Thullur Mandal, Guntur District

14.Bandla Madhava Rao, S/o Venkataramaiah aged about 69 years, Ananthavaram
Village, Thullur Mandal, Guntur District

15.Para Sitaramaiah, S/o Venkateswara Rao aged about 65 years, Ananthavaram
Village, Thullur Mandal, Guntur District

16.Kancharla Vinayaka Seshagiri Rao, S/o Venkateswara Rao, aged 69 years,
Abbarajupalem Village, Thullur Mandal, Guntur District

17.Medasani Seshu Babu, S/o Narasimha Rao Aged about 54 years, D.No.1-82,
Abbarajapalem Village, Thullur Mandal, Guntur District

18.Kancharla Harinadh Chowdary, S/o Verraiah aged about 72 years, D.No.2-63,
Abbarajupalem Village, Thullur Mandal, Guntur District

19.Aluri Chandra Sekhar Rao, S/o Venkateswara Rao aged 52 years, D.No.13/119,
Thullur (V) and (M) Guntur district

20.Puwada Ganesh Babu, S/o Veeraiah aged 45 years, D.No.3-120, Thullur Village
Thullur Mandal, Guntur District

21.Gadde Chandra Sekhar, S/o Venkateswira Rao aged about 65 years, D.No.1-
203, Malkapuram Village, Thullur Mandal, Guntur district

22.Katragadda Mallikarjuna Rao, S/o Rattalah aged about 58 years, D.No.2-4,
Nuthakki Vari Street, Mandadam Village, Thullur Mandal, Guntur District

23.Muppala Sambaiah, S/o. Pedda Punnaiah aged about 64 years, D.No.3-51,
Panja Center 3rd Ward, Mandadam Village, Thullur Mandal, Guntur District

24.Vattikuti Rama Rao, S/o China Bapalah aged 60 years, D.No.3-114, Mandadam
(V) Thullur Mandal, Guntur District

25.Peram Rama Rao, S/o Raghavaiah aged 70 years, D.No.6-49, Mandadam (V)
Thullur Mandal, Guntur District

26. Yedla Raju, S/o Subba Rao aged 42 years, R/o D.No.3-85, Lingayapalem (V),
Thullur (M) Guntur District

27.Bandla Srinivasa Rao, S/o Venkateswara Rao aged about 50 years, R/o D.No.6-
1412/1, Thullur Village and Mandal, Guntur District

28.Kata Appa Rao, S/o Kata Kodandaramaiah aged 50 years, R/o D.No.9-29,
Thullur Village and Mandal, Guntur District

29.Nelakuditi Venkatapathi Rao, S/o Rama Rao aged 53 years, D.No.3-53,
Dondapadu Village Thullur Mandal, Guntur District

30.Nuthakki Ramoji Rao, S/o Narasaiah aged 54 years, R/o Nuthakkivari Street,
Mandadam Village, Thuilur Mandal Guntur district
31.Karnati Ravindra Babu, S/o. Venkateswara Rao aged about 65 years, R/o
Nelapadu Village Thullur Mandal, Guntur District
32.Kanatharapu Sambasiva Rao, S/o Abadaiah aged about 51 years, D.No.1-55,
Nelapadu Village Thullur Mandal, Guntur District
33.Indurthy Samba Siva Rao, S/o Venkateswara Rao aged about 75 years, R/o
_D.No.150-1, Nelapadu Village, Thullur Mandal, Guntur District
34. Gujjariapudi Subba Rao, S/o China Devaiah aged about 58 years, R/o D.No.1-
146/1, Nelapadu Village, Thullur Mandal, Guntur District
35.Gudipudi Babu Rao, S/o Prasad aged 50 years, R/o D.No.2-108, Nelapadu
Village, Thullur Mandal, Guntur District
36. Inampudi Narasimha Rao, S/o Lakshmi Narayana aged 63 years, D.No.1-19/1,
Nelapadu Village, Thullur Mandal, Guntur District
37.Vakacharla Veeranjaneyulu, S/o Venkateswara Rao, Aged about 52 Years, R/o
Mandadam Village, Thullur Mandal, Guntur District.
...Petitioners
AND

4. The State of Andhra Pradesh, Rep. by its Chief Secretary to the Govt. GAD
(Cabinet Promote-!) Department, Secretariat, Velagapudi, Amaravathi, Guntur
District.

2. The State of Andhra Pradesh, Rep. by its Secretary to the Govt. Municipal
Administration and Urban Development Department, Secretariat, Velagapudi,
Amaravathi, Guntur District.

3. The Union of India, Ministry of Home Affairs North Block, New Delhi India-
110001

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
pass an order or orders, direction or a Writ, more particularly in the nature of a Writ of
MANDAMUS declaring the action of the State Government in unsettling the capital of
the State at Amaravati and purporting to trifurcate the capital and locate them at
Amaravati, Visakhapatnam, and Kurnool or any other places, is without jurisdiction, ultra
virus the provisions of the AP Reorganization Act, 2014 (as also the APCRDA),
outrageously arbitrary/irrational and unconstitutional and consequently, direct the
respondents to continue the Capital of the State at Amaravathi (High Court of Andhra
Pradesh at Amaravathi) and further direct the State to forbear from proceedings further
with the concept of relocation of capital of the State at any other place in the state;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceedings pursuant to G.O.Ms.No.159, dated 29-12-2019 relating to the
subject to shifting the capital of the state to places other than Amaravati, Guntur District,
pending disposal of Writ Petition 1207 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27-02-2020 made
herein and upon hearing the arguments of Sri Subba Rao Korrapati Advocate for the
Petitioners, The Advocate General for the Respondent Nos.1 & 2 and of Sri N.Harinath,
learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 1388 OF 2020

Between:
Ebburi Pandu Ranga, S/o Shri Subrahmanyam, Aged about. 51 years, Occ.
Advocate, High Court of Andhra Pradesh at Amaravathi, R/o D.No.26-39-129/99,
Ramireddinagar, AT Agraharam, Guntur - 522 004.
...Petitioner

AND

4. Government of Andhra Pradesh, Represented by its Chief Secretary, A.P.
_ Secretariat, Velagapudi, Amaravathi.
2. Legislature Secretary, A.P. Legislature Assembly, Velagapudi, Amaravathi.
3. Union of India, represented by Secretary, Ministry of Law and Justice.
... Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ, order or direction, more particularly a writ in the nature of Writ of
MANDAMUS directing the Respondents not to initiate any action for shifting the
Principal Seat of the High Court of Andhra Pradesh from Amaravathi, declaring that the
Andhra Pradesh State Legislature has no legislative competence for such action and
the Andhra Pradesh State Executive has no legal competence.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass
Interim Orders directing the Respondents to maintain status quo about the place of
Principal Seat of High Court of Andhra Pradesh, pending disposal of Writ Petition 1388
of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27-02-2020 made
herein and upon hearing the arguments of Sri Y Surya Prasad Advocate for the
Petitioner, The Advocate General for the Respondent Nos.1 & 2 and of Sri N.Harinath,
learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 2837 OF 2020

Between:
Aluri Yugandhar, S/o Sri Lakshmi Narayana, aged about 48 years, Occ-
Agriculture, R/o Mandadam Village and Thullur Mandal Guntur District- A.P.

. Petitioner
AND

1. The State Of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special. Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-24, Mandadam -1, Mandadam Village, Thullur
Mandal, Guntur District.

5. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-16, Lingayapalem Village, Thullur Mandal,
Guntur District.

6. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority

...Respondents

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be pleased to

issue an appropriate writ, order or direction particularly one in the nature of writ of
Mandamus-

I. Declaring the action of the respondent in stopping the developmental
activities in accordance to the masterplan as violation of Articles 21, 300A,
provisions of the Capital Region Development Authority Act, 2014 and rules
formulated thereunder;

Hl. Directing the respondents to resume the developmental activities in the
capital city in accordance to the notified master plan.

Il. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to the
notified master plan and the infrastructure plan, within the time that this
Hon'ble court deems appropriate;

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial
plot from the expiration of 3 years from the date of the Final Land Pooling
Scheme-notified in form 9.22 under Rule 8(8) till the completion of the
development of LPS and Trunk infrastructure in accordance to the master
plan, dated 22.02.2016, for the loss of livelihood.

IA NO: 71 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq.Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood pending disposal of the present Writ petition, pending
disposal of Writ Petition 2837 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1st and 3° respondent, pending disposal of Writ Petition 2837 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Karumanchi Indraneel
Babu Advocate for the Petitioner, The Advocate General for the Respondent No.1 and
of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.2, Sri Kasa
Jagan Mohan, learned Standing Counsel for Respondent Nos.3 to 6.

WRIT PETITION NO: 2898 OF 2020
Between:

Eelaprolu Subbarao, S/o A. Venkateswarao, aged about 60 years, Occ. Farmer
R/o Krishnayapalem Village, Thullur Manda!, Guntur District- A.P
.. Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit. No.-1, Krishnayapalem Village, Thullur Mandal,
Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

... Respondents

|. Declaring the action of the respondent in stopping the developmental activities
in accordance to the masterplan as violation of Articles 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder.

_ Il. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate.

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1% and 3 respondents, pending disposal of Writ Petition 2898 of 2020, on the file of the
High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq.Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition 2898 of 2020, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27-02-2020 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for
the Petitioner and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to
the Respondents / for the State for Respondents.

WRIT PETITION NO: 2904 OF 2020

Between:
Kondepati Anil, S/o Late Chinna Satyanarayana, aged about 51 years, Occ.
Farmer R/o Thallayapalem Village, H/o. Mandadam, Thullur Mandal, Guntur
District- A.P
...Petitioner
AND
4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.
2. The Union of india, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit No.-24, Mandadam -1, Mandadam Village, Thullur
Mandal, Guntur District.

5.. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

...Respondents

|. Declaring the action of the respondent in stopping the developmental activities
in accordance to the masterplan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder;

ll. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate.

\V. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the | DSS of
livelihood.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq. Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition 2904 of 2020, on
the file of the High Court.

1A NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1% and 3 respondent, pending disposal of Writ Petition 2904 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27-02-2020 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for
the Petitioner and of learned Advocate General for Respondents.

WRIT PETITION NO: 2906 OF 2020

Between:
Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years,
Occ: Farmer, R/o 8-73, Tallayapalem, Mandadam, Guntur District,A.P 522237.
...Petitioner

AND

4.' The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thulltir, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-24, Mandadam -1, Mandadam Village, Thullur
Mandal, Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

...Respondents

|. Declaring the action of the respondent in stopping the developmental activities
in accordance to the masterplan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder,

il. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate;

iV. Directing the respondents to pay compensation Rs30 per Sq.Yard per month
for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay damages @ Rs10 per Sq.Yard per month for residential plot and Rs
20 per Sq.Yard per month for commercial plot monthly from the expiration of 3 years
from the date of the Final Land Pooling Scheme notified in form 9.22 under Rule 8(8) till
the completion of the development of LPS and Trunk infrastructure in accordance to the
master plan, dated 22.02.2016, pending disposal of Writ Petition 2906 of 2020, on the
file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to not to further alienate or allot the lands that fall under the share of the 1°
and 3 respondent, pending disposal of Writ Petition 2906 of 2020, on the file of the
High Court.

the Petitioner, GP for Municipal Administration and Urban Development for the
Respondents and the Court made the following.

WRIT PETITION NO: 2909 OF 2020

Between:
Ayala Nanda Kishore, S/o A. Prakasha Rao, aged about 42 years, Occ. Farmer
R/o Venkatapalem Village, Thullur Mandal, Guntur District- A.P

.. Petitioner
AND

1. The State of Andhra Ptadesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit No.-23, Veknkatapalem Village, Thullur Mandal,
Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

.. Respondents

|. Declaring the action of the respondent in stopping the developmental activities
in accordance to the masterplan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder;

\l. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

lll. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate;

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelinood.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1% and 3° respondent, pending disposal of Writ Petition 2909 of 2020, on the file of the
High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to to direct
the respondents to pay interim compensation @ Rs 10 per Sq.Yard per month for
residential plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the

expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition 2909 of
2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27.02.2020 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for
the Petitioner, GP for Municipal Administration and Urban Development for the
Respondent No.1, Sri N.Harinath, learned Assistant Solicitor General for Respondent
No.2, and of Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.2
to 5.

WRIT PETITION NO: 2912 OF 2020

Between:
Koritala Soujanya, W/o Bhaskara Rao, aged about 41 years, Occ. Employee R/o
Krishnayapalem, Mangalagiri Mandal Guntur District- A.P
.. Petitioner
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravaiti.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1, Krishnayapalem -1, Mangalagiri Mandal,
Guntur District

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

. Respondents

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be pleased to

issue an appropriate writ, order or direction particularly one in the nature of writ of
Mandamus.

|. Declaring the action of the respondent in stopping the developmental activities
in accordance to the masterplan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder;

ll. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1* and 3 respondent, pending disposal of Writ Petition 2912 of 2020, on the file of the
High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq.Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition 2912 of 2020, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27.02.2020 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu Advocate for
the Petitioner, GP for Municipal Administration. and Urban Development for the
Respondent No.1, Sri N.Harinath, learned Assistant Solicitor General for Respondent
No.2, and of Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.2
to 5.

WRIT PETITION NO: 2914 OF 2020

Between:
Kondepati Akhil, S/o Giridhar, aged about 24 years, Occ. Student R/o Gayathri
Nagar, Near Benz Circle, Vijayawada Krishna District- A.P
...Petitioner
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit No.-24, Mandadam -1, Mandadam Village, Thullur
Mandal, Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

...Respondents

ll. Directing the respondents to resume the developmental activities in the capital
city in accordance to the notified master plan.

Il. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate.

IV. Directing the respondents to pay compensation @ Rs30 per Sii. Yard per
month for residential plot and Rs 50 per Sq. Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk

infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 2 OF 2020

- Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
4% and 3 respondent, pending disposal of Writ Petition 2914 of 2020, on the file of the
High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the Hign Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq.Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition 2914 of 2020, on
the file of the High Court.

WRIT PETITION NO: 4004 OF 2020

Between:

Giri Babu Marthi, S/o. Sri. V.R.Ch.Murthy, Aged about 42 years, Advocate, High
Court of A.P. R/o. D. No. 6-36, SER Center, Prasadam Padu, Vijayawada,
Krishna District, A.P.

Petitioner

AND
4. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,

Velagapudi at Amaravarthi, Guntur District, A.P.

The Union of India, Rep. by its Secretary, Department of Home, New Delhi.

The A.P. Capital Region Development Authority, Rep. by its Commissioner,

Lenin Centre, Arandalpet, Governerpet, Vijayawada, Krishna District, A.P.

4. The State of Andhra Pradesh, Rep. by its Principal Secretary, General
Administration Department, Secretariat, Velagapudi at Amaravarthi, Guntur
District, A.P.

5. The State of Andhra Pradesh, Rep. by its Secretary, Department of Revenue,
Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

6. Mr. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Rajasekhar Reddy, Aged about 47
years, Occ- The Chief Minister, The then Opposition Party Leader, R/o.
Tadepally, Guntur District, A.P.

7. Mr. Nara Chandra Babu Naidu, S/o. Narayana Naidu, Aged about 75 years, Occ-
The Opposition Party Leader, The then Chief Minister, R/o. Bye Pass Road,
Mangalagiri, Guntur District, A.P.

8. Telugu Desam Party, Rep. by its Secretary, Mangalagiri Village, Guntur District,
A.P.

9. Y.S.R. Congress Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri,
Guntur District, A.P.

10.G.N. Rao Committee, Rep. by It's Chairman G.N.Rao, Rtd. IAS, S/o not known to
Petitioner, Secretariat Office, Velagapudi at Amaravathi, Guntur District, A.P.
11.Bostton Committee, Rep. by it's CEO, Advanced Capabilities Center, Building 0.

7, 9th Floor, RMZ Ecoworld, Bellandur, Bengaluru, Karnataka 560103

12.High Power Committee, Rep. by it's Chairman Botsa Satynarayana , Slo not
known to Petitioner, A.P. Secretariat Office, Velagapudi at Amaravathi, Guntur
District, A.P.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate writ, order or orders more particularly one in the nature of Writ of
Mandamus declaring sections 7 and 8 of the impugned bill "A BILL TO PROVIDE FOR
DECENTRALISATION OF GOVERNANCE AND INCLUSIVE DEVELOPMENT OF ALL
THE REGIONS OF THE STATE OF ANDHRA PRADESH AND FOR PROVIDING FOR
ESTABLISHEMENT OF ZONAL PLANNING AND DEVELOPMENT BOARDS APART
FROM PROVISIONS FOR THE SEATS OF GOVERNANCE IN DIFFERENT REGIONS
OF THE STATE AND FOR MATTERS ANCILLARY THERETO." as illegal, arbitrary,
biased, unconstitutional, against the principles of natural justice, violative of several
provisions of the Constitution, violative of the provisions of sec 6 and 94 of AP.
Reorganization Act, 2014 as well The States Reorganization Act, 1956 and quash the
same.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings for trifurcating the Capital by suspending Sec. 7 and 8 of the
impugned bill "A BILL TO PROVIDE FOR DECENTRALISATION OF GOVERNANCE
AND INCLUSIVE DEVELOPMENT OF ALL THE REGIONS OF THE STATE OF
ANDHRA PRADESH AND FOR PROVIDING FOR ESTABLISHEMENT OF ZONAL
PLANNING AND DEVELOPMENT BOARDS APART FROM PROVISIONS FOR THE
SEATS OF GOVERNANCE IN DIFFERENT REGIONS OF THE STATE AND FOR
MATTERS ANCILLARY THERETO. ", pending disposal of Writ Petition 4004 of 2020,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 27.02.2020 made
herein and upon hearing the arguments of Sri D S N V Prasad Babu Advocate for the
Petitioner, Sri.N.Rakesh Dwivedi, learned Advocate General for Respondent Nos.1, 4 &
5, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.2, and of Sri
Kasa Jagan Mohan Reddy, learned Standing Counsel for Respondent No.3.

WRIT PETITION NO: 5057 OF 2020

Between:

4. Anumoulu Krishna Kumari, W/o. A.Satyanarayana, aged 71 years, occ farmer
H.no.2-92 Lingayapalem, Raypudi, Guntur,Andhra Pradesh -522237

2. Anumoulu Ram prasad, S/o RajagopalraoH.no.2-98c Lingayapalem, Raypudi,
Guntur,Andhra Pradesh -522237

3. Puvvada Surendrababu, S/o Rosaiah, H.No- 6-133, Main road Thulluru, Guntur,
Andhra Pradesh 522237

4. Jujala Padmaja, W/o Chalapathirao 1-117, Uddandrayunipalem,
Velagapudi,Guntur Andhra Pradesh-522503

5. Anumolu Apparao, S/o A. Krishnaiah, 7-52/26, Kajaguda x Road Church Road,
Rayadargam Prashanthi Hills Rayadargam, Golconda, Hyderabad 500008

...Petitioners
AND

4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, Ist floor,
Secretariat, Velagapudi, Amaravati, A.P.

2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. The Chairman, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

5 The Commissioner, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

6. A.P.Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006.

7. The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010.

8. The Union of India, Through the Secretary, Ministry of Housing and Urban
Affairs, North Block, New Delhi India- 110001.

9. The Union of India, Through the Secretary, Ministry of Environment and Forest,
North Block, New Delhi India- 110001.

10. The Union of India, Through the Secretary, Ministry of Home Affairs, North Block,
New Delhi India- 110001.

, ...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate writ of mandamus that the Master Plan duly notified under
Sections 38 and 39 of the Andhra Pradesh Capital Region Development Authority Act,
2014 is an inseparable part of the Land Pooling Scheme envisioned thereunder, and
consequently direct the State Government to implement the Master Plan duly notified
under Section 38 and Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 and the plans notified under the Land Pooling Scheme under
Chapter IX of the Andhra Pradesh Capital Region Development Authority Act, 2014 ina
time-bound manner so as to complete the construction of the Amaravati as envisioned.
and further direct the State Government to refrain from authorising or directing any acts
that are contrary to, in conflict with or in violation of the Andhra Pradesh Capital Region
Development Authority Act, 2014, including but not limited to the transfer of offices to
other parts of Andhra Pradesh and the alienation or transfer of the lands reserved for
the development of Amaravati so as to affect, defeat or frustrate its consummation as
envisaged under the said Act. and set up a Judicial Committee under the supervision of
the Hon'ble High Court of the State of Andhra Pradesh so as to monitor and oversee the
timely completion of the development plan as envisaged under the Andhra Pradesh
Capital Region Development Authority Act, 2014.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
State Government to refrain from authorising or directing any acts that are contrary to,
in conflict with or in violation of the Andhra Pradesh Capital Region Development
Authority Act, 2014, including but not limited the transfer of offices to other parts of
Andhra Pradesh and the alienation or transfer of the lands reserved for the development
of Amaravati so as to affect, defeat or frustrate its consummation as envisaged under
the said Act, pending disposal of Writ Petition 5057 of 2020, on the file of the High
Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased directi the
Respondents not to take steps to implement G.O.Ms.No.107, dated 25th February 2020
and pass, pending disposal of Writ Petition 5057 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 27.02.2020 made herein
and upon hearing the arguments of Sri Sai Sanjay Suraneni Advocate for the
Petitioners, Sri.Rakesh Dwivedi, Senior Counsel / Advocate General for the Respondent

Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.8 to
10 and of Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.4 & 5.

WRIT PETITION NO: 8776 OF 2020

Between:
Guntupalli Jagajeevan Babu, S/o Late Veeriah Chowdary, aged about 70 years, R/o
Gorantla Village, Guntur Mandal, Guntur District, Andhra Pradesh.

.. Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Chief Secretary, Secretariat
Building at Velagapudi, Guntur District.

2. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District.

3. The A.P Capital Region Development Authority, Rep. by its Commissioner, Lenin
Center, Governorpet, Vijayawada - 520002 Andhra Pradesh - India

...Respondents

(a) Declaring the action of the respondents stopping the developmental activities
in accordance to the master plan as arbitrary, illegal, in violation of right guaranteed
under Article 21 and 300A of the Constitution of India and in violation of Section 58 of
the Capital Regional Development Authority Act, 2014 raw Rule 12 of the Andhra
Pradesh Capital City Land Pooling Scheme (Formation and Implementation) Rules,
2015,

(b) Directing the respondents to resume the developmental activities in the
capital city in accordance to the notified master plan,

(c) Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance with the Andhra Pradesh
Captial Region Development Act, 2014 and 'Andhra Pradesh Capital City Land Pooling
Scheme (Formulation and Implementation) Rules, 2015' an as per the notified master
plan and the infrastructure plan,

(d) Directing the respondents to pay compensation @ Rs.30/-per Sq. Yard per
month for residential plot from the expiration of 1 year from the date of the Final Land
Pooling Scheme notified in form 9.22 under Rule 8(8) till the completion of the
development of LPS and Trunk infrastructure in accordance to the master plan, dated
22.02.2016, as compensation

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq. Yard per month for
residential plot per month from the expiration of 1 year from the date of the Final Land
Pooling Scheme notified in form 9.22 under Rule 8 (8) as compensation, pending
disposal of Writ Petition 8776 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Respondents till the handover physical possession of the developed residential and
commercial reconstituted plots in accordance with Andhra Pradesh Capital City Land
Pooling Scheme (Formulation and Implementation) Rules, 2015, pending disposal of
Writ Petition 8776 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri G Pedda Babu, Advocate
for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State, GP for General Administration for R1, GP for Municipal
Administration and Urban Development for R2 and Sri.Kasa Jagan Mohan Reddy,
learned Standing Counsel for A.P Capital Region Development for R3.

WRIT PETITION NO: 9154 OF 2020

Between:
Gunapati Deepak Reddy, S/o G. Padmanabha Reddy, Age. 47 years, H.No. 63 or 8-2-
703/6/A, Road No.12, Banjara Hills, Hyderabad

AND

...Petitioner

4. The State of Andhra Pradesh, Represented by its Chief Secretary, AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs, AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

3. The Assistant Secretary, A.P. Legislature Secretariat, Department of Legislative
Affairs, AP Secretariat Complex, Velagapudi, Amaravati, Amaravati, Andhra
Pradesh-522503

4. P. Balakrishnama Charyulu, Secretary to State Legislature, AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

...Respondents

i. To declare the action of the 2nd Respondent in not notifying the Andhra Pradesh
Legislative Council's House decision to refer the "The Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Bill 2020, and Andhra Pradesh Capital
Region Development Authority Repeal Bill 2020, Bills to the 'Select Committee' under
Rule 143 of the 'Rules of Procedure and Conduct of Business in the Andhra Pradesh
Legislative Council' in the Bulletin of Andhra Pradesh Legislative Council, as illegal,
arbitrary and high handed and unconstitutional,

il. To also declare the action of the 2nd Respondent in not notifying the 'Select
Committee' comprising of 8 (eight) members as decided by the Andhra Pradesh
Legislative Council Chairman under Rules 237 and 238 of the 'Council Rules'., as
illegal, arbitrary, unconstitutional and in gross violation of the 'Rules of Procedure and
Conduct of Business in the Andhra Pradesh Legislative Council',

ili. To declare the action of the 2nd and 3rd Respondents in not complying with the
Direction / Orders of the Chairman of Legislative Council (House) to implement the
House decision to refer the Bills to Select Committee to be in gross violation of the
'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative
Council' and 'Andhra Pradesh Civil Services (Conduct) Rules 1964, read with the
'Andhra Pradesh Legislature Service Rules, 1983.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass an
interim order directing the Respondents to issue the Bulletin of the Andhra Pradesh
Legislative Council, notifying the 'Select Committee with 8 members', as informed to
him by the Chairman of the Legislative Council on 12/02/2020, in accordance with
'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative

Council' in the interest of justice, pending disposal of Writ Petition 9154 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Unnam Sravan Kumar
Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State, and of Sri M.Chandra Sekhar, learned
Standing Counsel for Respondent Nos.2 & 3.

WRIT PETITION NO: 9528 OF 2020

Between:
Pakalapati Raghuvarma, S/o Pakalapati Raghunadharaju

Petitioner
AND

--_

The Andhra Pradesh Legislative Council, Represented by its Secretary,
Velagapudi, Amaravati, Guntur District.

The Chairman, The Andhra Pradesh Legislative Council, Velagapudi, Amaravati,
Guntur District.

Sri Mohammed Ahmed Shariff, Chairman, The Andhra Pradesh Legislative
Council, Velagapudi, Amaravati, Guntur District.

Sri Nara Chandra Babu Naidu, S/o N.Khajura Naidu Age 70 years President,
Telugu Desam Party NTR Bhavan, Road No. 2, Banjara Hills, Hyderabad -- 34
Sri Nara Lokesh Babu, S/o Nara Chandra Babu Naidu Age 3/ years Member,
Legislative Council, Andhra Pradesh, NTR Bhavan, Road No. 2, Banjara Hills,
Hyderabad - 34

a fF YS N

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate writ, order or direction preferably a Writ in the nature of Mandamus
declaring the Ruling of the 2nd Respondent, dated 22.01.2020 invoking the
discretionary powers under Rule 154 of the Rules of Procedure and Conduct of
Business in the Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis
the Andhra Pradesh Decentralization and Inclusive Development of All Regions Bill,
2020 and The Andhra Pradesh Capital Region Development Authority Bill, 2020 to the
Select Committee as being arbitrary, illegal, unconstitutional, null and void, malafide,
ultravires, apart from being violative of Principles of Natural Justice and set aside the
same

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to call for the
entire record of the minutes along with video Footage of the proceedings of legislative
council from the 1st Respondent for perusal of this Hon'ble Court, pending disposal of
Writ Petition 9528 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the Ruling of the 2nd Respondent, dated 22.01.2020 in invoking the discretionary
powers under Rule 154 of the Rules of Procedure and Conduct of Business in the
Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis the Andhra
Pradesh Decentralization and Inclusive Development of All Regions Bill, 2020 and The
Andhra Pradesh Capital Region Development Authority Bill, 2020 to the Select
Committee, pending disposal of Writ Petition 9528 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of Sri Vivek Chandra Sekhar S
Advocate for the Petitioner, GP for law & legislature for respondent No.1 & 2.

WRIT PETITION NO: 10700 OF 2020

Between:
Gunapati Deepak Reddy, S/o. G. Padmanabha Reddy, Aged about 47 years,Occ Public
service and Business, R/o. H. No. 63 or 8-2-703/6/A, Road No. 12, Banjara Hills,
Hyderabad

Petitioner
AND

1. The State of Andhra Pradesh, Rep, by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Hon'ble Chief Minister of State of Andhra Pradesh, Mr. Jagan Mohan Reddy
Leader of the Legislative Assembly is Block, 1' Floor, Interim Government
Complex, A.P. Secretariat Office, Velagapudi, Amaravati

3. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
Emailsatyanarayana.botcha@ ap.gov.in peshimaudap|@gmail.com

4. Sri Buggana Rajendranath, Minister for Finance and Planning, Legislative Affairs
Office at Room No.212, First Floor, Building No.2, Velagapudi Email
[email protected]

5. The Secretary, Municipal Administration and Urban Development, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email [email protected].

6. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail in fof apfinance. goy. in

7. The Speaker, Andhra Pradesh Legislative Assembly, Andhra Pradesh
Legislature, Velagapudi, Guntur District, Andhra Pradesh

8. The Secretary, A.P. Legislature Secretariat Department of Legislative Affairs, AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

9. The Secretary, A.P. Law and Legislation Department A.P. Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503.

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate writ, order or direction preferably a Writ in the nature of Mandamus
(i) to declare the actions of the Respondents in re-introducing the Bills - A Bill to Repeal
the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for
matters connected therewith or incidental thereto and A Bill to Provide for
Decentralization of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto before the Legislative Assembly
on 16/06/2020 under Article 197(2) and transmitting the same to the Legislative Council,
deliberately disregarding the admitted fact that the said Bills are already referred to the
Select Committee under Rule 143 of the Rules of Procedure and Conduct of Business
in the Andhra Pradesh Legislative Council in view of the powers granted under Article
197(1), as illegal, arbitrary, high handed and unconstitutional, especially violative of
Article 196(2) of the Constitution of India.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to to pass an
interim order staying all further proceedings in respect of the Bills - "A Bill to Repeal the
Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for
matters connected therewith or incidental thereto" and 'A Bill to Provide for
Decentralization of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto" which are now transmitted to the
'Andhra Pradesh Legislative Council' under Article 197(2), in the interest of justice.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of Sri Unnam Sravan Kumar
Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1, 5 & 6.

WRIT PETITION NO: 13521 OF 2020

Between:

4. Sanam Veeraiah, S/o. Samson, aged about 47 years, R/o. Anantavaram Village,
Thallur Mandal, Guntur District.

2. Movva Seshagiri Rao, S/o. Perumallu, aged about 50 years, R/o. Anantavaram
village, Thullur Mandal, Guntur District.

3. P.V.SS. Sarma, S/o. late P. Somasekhara Sarma, aged about 48 years,
Occupation Advocate Clerk, R/o. Vakkalanka Village, Ambajipeta Mandal, East
Godavari District.

. Petitioners
AND

4. The State of Andhra Pradesh, rep. by Secretary, Law and Legislative Affairs,
Secretariat, Velagapudi, Amaravathi, Guntur District.

2. The State of Andhra Pradesh, rep. by Secretary, General Administration
Department, Secretariat, Velagapudi, Amaravathi, Guntur District.

3. The Union of India, rep. by its Under Secretary, Ministry of Law and Justice,
Jaisalmer House, 26, Mansingh Road, New Delhi.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ of Mandamus or any other appropriate writ declaring that the State Act
No.28 of 2020, dated 31.07.2020 captioned as The Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020 is unconstitutional, beyond the
legislative competence of the State and arbitrary and direct the respondents to give
effect to the provisions of the said Act in any manner whatsoever and grant such other
relief as it deems fit in the circumstances of the case.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the State Act No.28 of 2020, dated 31.07.2020 captioned as
"The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act,
2020", pending disposal of Writ Petition 43521 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing and upon hearing the arguments of M/S Bharadwaj
Associates, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General / for the State to the Respondent Nos.1 & 2, and Sri Harinath,
learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 13645 OF 2020

Between:
Vankayalapati Hari Krishna, S/o. V.Sambasiva Rao, Aged about 46 years, Occ.
Advocate, R/o. H. No. 13-1-1-1, Saw Mill Road, Near Tatayya Saw Mill,
Kothapeta ,Chirala, Prakasam District, Andhra Pradesh.

...Petitioner
AND

1. The State Of AP, Rep. by its Chief Secretary, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Secretary to Government Legal and Legislative Affairs and Justice, Law
Department A.P., Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503.

3. Union of India, Rep. by its Secretary Law and Justice Department, Room No.
405, AWing, 4th Floor Shastri Bhawan, New Delhi 110001.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ, order or Direction more particularly one in the nature of Writ of Mandamus
declaring section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Act 2020 is unconstitutional, ultra vires,
arbitrary, illegal and violation of Article 14 and Article 246 of the Constitution of India
and sec 31 of the Andhra Pradesh Reorganisation Act 2014 and consequently strike
down section 7 (1)(iii) and section 8 (iii) (iv) of Tne Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Act 2020.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings including initiation of steps to seek relocation of the Principal seat of
High Court of Andhra Pradesh inpursuance of section 7 (1)(iii) and section 8 (iii) (iv) of
The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act
2020 by suspending section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh
Decentralisation and Inclusive Development of all Regions Act 2020in the interest of
justice, pending disposal of Writ Petition 13645 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri K M Krishna Reddy
Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 & 2, Sri N.Harinath,
learned Assistant Solicitor General for the Respondent No.3.

WRIT PETITION NO: 13666 OF 2020

Between:
1. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation
Agriculture, R/o. Borupalem Village, Thulluru Mancini, Guntur District.
2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation
Agriculture, Borupalem Village, Thulluru Mandal, Guntur District.

...Petitioners
AND

1. The Union of India, rep by the Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi.

2. The State of Andhra Pradesh, rep. by its Chief Secretary, Secretariat Buildings,
A.P. Secretariat, Velagapudi, Amaravathi.

3. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
Secretariat Buildings, Velagapudi, Amaravathi.

4. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi,
Amaravathi.

5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ order or direction more particularly one in the nature of Writ of Mandamus
declaring that the State legislature is not competent to pass the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of
2020) is contrary to the provisions of A.P. Reorganisation Act, 2014 being arbitrary,
illegal, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the
Constitution of India and void, consequently quash the Andhra Pradesh Decentralisation
and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020).

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any steps to relocate the Secretariat and Heads of the
Departments from Amaravathi to Visakhapatnam and state judicial institutions and the
High Court to Kurnool or to any other place, pending disposal of Writ Petition 13666 of
2020, on the file of the High Court. |

WRIT PETITION NO: 13887 OF 2020

Between:
1. Pollu Narasaiah, S/o Venkataiah, Age. 66, R/o. H.No. 2-93, Nekkallu Village,
Tulluru Mandal, Guntur District.
2. Ramaneni Sthanaka Babu, S/o Brahmaiah, Age. 45, R/o 3-50, Nekkallu Village,
Tulluru Mandal, Guntur District.

.. Petitioners
AND

1. The State Of AP, Rep by its Chief Secretary, A.P Secretariat at Velagapudi,
Amaravathi, Guntur District

2. The State of Andhra Pradesh, Rep by its Principal Secretary, Law Legislature
and Legal AffairsDept, A.P Secretariat at Velagapudi, Amaravathi, Guntur
District.

3. The State of Andhra Pradesh, Rep by its Principal Secretary, Genral
Administration Department, A.P Secretariat at Velagapudi, Amaravathi, Guntur
District.

4. The Union of India, Rep by its Secretary, Home Department, North Block, New
Delhi.

5. The Amaravathi Metropolitan Regional Development Authority, Rep by its
Metropolitican Commissioner, Karl Marx Road, Vijayawada.

...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate Writ, order or direction mostly one which is in the nature of a Writ
of mandamus, declaring the Act No. 27 of 2020, dated 31-07-2020 called as Andhra
Pradesh Capital Region Development Authority Repeal Act, 2020 and Act No. 28 of
2020, dated 31-07-2020 called as The Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 as unconstitutional, ultra vires, unjustified,
unreasonable, unfair, bad in law and unsustainable and set aside the aforesaid Acts.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of Act No. 27 of 2020, dated 31-07-2020 called as "Andhra Pradesh
Capital Region Development Authority Repeal Act, 2020" and Act No. 28 of 2020, dated
31-07-2020 called as "The Andhra Pradesh Decentralization and Inclusive Development
of All Regions Act, 2020', pending disposal of Writ Petition 13887 of 2020, on the file of
the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s. Sodum Anvesha
Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath,

learned Assistant Solicitor General Respondent No 4, Sri Kasa Jaganmohan Reddy,
Standing Counsel for CRDA for Respondent No.5.

WRIT PETITION NO: 13919 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under
the A.P. Societies Registration Act, 2001, Represented by its Vice President,
Panakala Reddy Kallam.

2. Adineedi Suresh, S/o A. Sambasiva Rao, aged 29 years, R/o H.No.6-33,
Mandadam, Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, W/o Yedukondalu, aged 39 years, 8-54-1,
Tallayapalem, Mandadam, Guntur, Andhra Pradesh.

...Petitioners
AND

4. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-|, 1st floor,

Secretariat, Velagapudi, Amaravati, A.P. -

2. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.
...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
pleased to issue an appropriate order or direction in the nature of a writ of mandamus or
any other writ declaring the action of the State of Andhra Pradesh in enacting the
Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No.27 of
2020) published in Andhra Pradesh Gazette Extraordinary (Part IV-B), dated 31-07-
2020, thereby invalidating/diluting the rights accrued to the Petitioners as being
arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A
of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014
and consequently set aside/quash the same and direct the Respondents to implement
the Master Plan as notified on 23.06.2016 under Section 39 of the Andhra Pradesh
Capital Region Development Authority Act, 2014 including construction/resumption of
construction of all the buildings and housing the offices of the 3 civic wings of the State
Government including the Executive, Judiciary and Legislature in Amaravati.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O Ms.No.155, dated 01-08-2020 issued by the 1** Respondent State,
pending disposal of Writ Petition 13919 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of Andhra Pradesh Capital Region Development Authority
Repeal Act,2020, pending disposal of Writ Petition 13919 of 2020, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Yelamanchili Shiva
Santosh Kumar Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel
/ Advocate General to the Respondents / for the State for Respondent No.1, Kasa
Jaganmohan Reddy, Standing Counsel for AMRDA for the Respondent No.2, Sri
N.Harinadh, learned Assistant Solicitor General for Respondent No. 3.

WRIT PETITION NO: 13925 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under
the A.P. Societies Registration Act, 2001,Represented by its Vice President,
Panakala Reddy Kallam.

2. Adineedi Suresh, S/o A.Sambasiva Rao, aged 29 years, R/o H.No.6-33,
Mandadam, Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, W/o Yedukondalu, aged 39 years, 8-54-1,
Tallayapalem, Mandadam, Guntur, Andhra Pradesh.

.. .Petitioners
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-l, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.
2. Amaravati Metropolitan Region Development Authority, Kari Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.
...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate order or direction in the nature of a writ of mandamus or any other
writ declaring the action of the State of Andhra Pradesh in enacting the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of
2020) published in Andhra Pradesh Gazette Extraordinary (Part IV-B), dated 31-07-
2020, and thereby invalidating/diluting the rights accrued to the Petitioners as being
arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A
of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014
and consequently set aside the same.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020, pending disposal of Writ Petition 13925 of 2020,
on the file of the High Court.

IA NO: 3 OF 2020

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased direct the
Respondents to forthwith forbear from shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj 'Mayan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices, from their current
locations in and around Amaravati, pending disposal of Writ Petition 13925 of 2020, on
the file of the High Court.

Jaganmohan Reddy - Standing Counsel for the Responent No.2, Sri N.Harinath,
learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 13966 OF 2020

Between:
1. Diyya Ramakrishna Prasad, S/o. Venkata Rao Age. 42 years D.No. 6-91, Bandla
Bazar, Piduguralla, Guntur District, Andhra Pradesh.
2. Chigurupati Suryanarayana, s/O. Peddabbai Age. 44 years D.No. 5-35
Chintapallipadu, Vatticherukuru, Garapadu, Guntur District, Andhra Pradesh.

...Petitioners
AND

4. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and
Legislative Affairs and Justice, Law Department A.P Secretariat, Velagapudi,
Guntur District.

2. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Department of Municipal Administration and Rural
Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

5. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada.

...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue Writ, Order or Direction more particularly one in the nature of writ of Mandamus
declaring the action of the respondents, by enacting impugned Act No.27 and Act
No.28, dated 31.07.2020 in dividing the State Capital into three (3) parts i.e. Executive
Capital in Vishakapatnam, Legislative Capital in Amaravati and Judicial Capital in
Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP
State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the
impugned Act No.27 and Act No.28 AP Decentralization and Inclusive Development of
all Regions Act, 2020 both are, dated 31 .07.2020;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any further steps in shifting the capital in pursuance of new
enactments with regard to three (3) Capitals by suspending the impugned Act No.27
and Act No.28, dated 31.07.2020, pending disposal of the Writ Petition No.13966 of
2020, on the file of the High Court. -

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to shift the executive capital and shifting of any offices from present
place to any other place, pending disposal of the Writ petition No.13966 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Srinivasa Rao Narra
Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath,

learned Assistant Solicitor General for Respondent No.4 and Sri Kasa Jagan Mohan
Reddy, learned Standing Counsel for CRDA for Respondent No.5.

WRIT PETITION NO: 13983 OF 2020

Between:
Ammineni Sri Rama Krishna, S/o. Satyanarayana, aged about 62 years, Occ.
Member AP Legislative Council, R/o. D.No. 4-19-1/9A, 3Rd Line Vijayapuri, JKC
College Road, Pattabhipuram, Guntur District, Andhra Pradesh-522006
.. Petitioner
AND

4. The Government of Andhra Pradesh, Rep. by its Prl. Secretary, A.P. Secretariat,
Velagapudi, Guntur District.

2. The State of Andhra Pradesh, Rep. by its Secretary, Legal and Legislative Affairs
and Justice, Law Department, A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
A.P Secretariat, Velagapudi, Guntur District.

4. The Principal Secretary, Department of Municipal Administration and Rural
Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

5. Secretary, A.P Legislative Assembly, Andhra Pradesh Legislature, Velagapudi,
Guntur Dt, Andhra Pradesh, India

6. Secretary A.P Legislative Council, Andhra Pradesh Legislature, Velagapudi,
Guntur Dt, Andhra Pradesh, India

7. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

8. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
pleased to issue Writ, Order or Direction more particularly one in the nature of writ of
Mandamus declaring the action of the respondents, by enacting and publishing in AP
Gazette of impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State
Capital into three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital
in Amaravati and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and
unconstitutional and also contrary to AP State Reorganization Act, 2014 by repealing
Andhra Pradesh Capital Region Development Authority Repeal Act, 2020(Act No.27)
and consequently set-aside the impugned Act No.27 and Act No.28 (AP
Decentralization and Inclusive Development of all Regions Act, 2020), dated
31.07.2020.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to shift the executive capital and shifting of any offices from present
place to any other place, pending disposal of Writ Petition 13983 of 2020, on the file of
the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any further steps in shifting the capital in pursuance of new
enactments with regard to three (3) Capitals by suspending the impugned Act No.27
and Act No.28, dated 31.07.2020, pending disposal of Writ Petition 13983 of 2020, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Sunkara Rajendra
Prasad Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent Nos.1 to 4, Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.7 and Sri Kasa
Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.8.

WRIT PETITION NO: 14003 OF 2020

Between:

4. Indurthi Prakasha Rao, S/o. Hanumanthu, Age. 59, R/o. D. No. 2-152, Nelapadu
Village, Thuliur Mandal, Guntur Dist., Andhra Pradesh -522237. Aadhar No. 9049
5346 7022

2. Gujjarlapudi Ramadevi, W/o. Chalapathi Rao, Age. 53, R/o. D. No. 1-106,
Nelapadu Village, Thulluru Mandal, Guntur Dist, Andhra Pradesh-522237.
Aadhar No. 4899 4104 7051

3. Gudipudi Babu Rao, S/o. Prasad, Age. 50, R/o. D. No. 2-108, Nelapadu Village,
Thullur Mandal, Guntur Dist., Andhra Pradesh - 522237. Aadhar No. 6697 7522
8046

4. Akkineni Nagababu, S/o. Venkateswara Rao, Age. 35, R/o. D. No. 1-18,
Nelapadu Village, Thullur Mandal, Guntur Dist., Andhra Pradesh-522237. Aadhar
No. 9888 6609 8649

...Petitioners
AND

1. The State Of AP, Rep. by its Chief Secretary, Building-|, 1st floor, Secretariat,
Velagapudi, Amaravati, A.P.

2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. Director General of Police, A.P. Police Head Quarters, Mangalagiri Village and
Mandal, Guntur District.

5. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada

6. The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada

7. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.

8. The Union of India, Through the Ministry of Environment and Forest, North Block,
New Delhi India- 110001.

9. The Union of India, Through the Ministry of Home Affairs, North Block, New Delhi
India- 110001.

...Respondents

a. declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 as being arbitrary, illegal and ultra vires to Articles 3, 4, 14, 19, 21, 197, and
300-A of the Constitution of India as well as violative of A.P. State Reorganisation Act,
2014 and consequently set aside the same;

b. declaring the Andhra Pradesh Decentralisation and Inclusive Development of
All Regions Act, 2020 as being arbitrary, illegal and ultra vires to Articles 3, 4, 14, 19,
21, 197 and 300-A of the Constitution of India as well as violative of A.P. State
Reorganisation Act, 2014 and consequently set aside the same;

c. direct the Respondents to implement the Master Plan as notified on
23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 including construction of necessary buildings and housing the
offices of the 3 civic wings of the State Government including the Executive, Judiciary
and Legislature in Amaravati; and

d. declare the actions of the Secretary of the Andhra Pradesh Legislative Council
in failing to obey the directions of the Chairman of the Legislative Council and failing to
constitute the Select Committee' as illegal, arbitrary, violative of Article 197 and 187 of
the Constitution of India as well as the Rules of Procedure and Conduct of Business in
the Andhra Pradesh Legislative Council; and

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to forthwith forbear from Shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Department of the Government, Police
Department, State Corporations, State Government Offices, from their current locations
in and around Amaravathi, pending disposal of Writ Petition 14003 of 2020, on the file of
the High Court. :

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to create any third party rights with respect to the lands in Amaravathi
including transferring/allocating the land to any private person/entry, any Government
department/organization or pleading the land as security, pending disposal of Writ
Petition 14003 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct
Respondent No.1 not to make any changes to the Master Plan/Zoning Regulations
declared funder Andhra Pradesh Capital Region Development Authority Act, 2014
including changing the nature of lands in Amaravathi and, pending disposal of Writ
Petition 14003 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to restrain
the Respondents from taking any steps pursuant to the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralization and
inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition 14003
of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of GOMS No.155, dated 01.08.2020, Municipal Administration
and Urban Development (CRDA.2) Department issued by Respondent No.1, pending
disposal of Writ Petition 14003 of 2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the Hign Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Capital Region Development Authority
Repeal Act, 2020, pending disposal of Writ Petition 14003 of 2020, on the file of the
High Court.

iA NO: 7 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Decentralization and Inclusive
Development of all Regions Act, 2020, pending disposal of Writ Petition 14003 of 2020,
on the file of the High Court.

IA NO: 8 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the order bearing Re. NO. 1203/G2/2016, dated 31.07.2020
issued by Respondent No.4, pending disposal of Writ Petition 14003 of 2020, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of M/s. Avanija Inuganti
Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 to 4, Sri N.Harinath,
learned Assistant Solicitor General for Respondent Nos.8 & 9.

WRIT PETITION NO: 14053 OF 2020

Between:
Kondepati Giridhar, S/o K.Chinna Satyanarayana Age 53 year Occ Farmer, R/o
8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237.

.. .Petitioner
AND

4. The State of Andhra Pradesh, through its principal secretary,Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The State of Andhra Pradesh, through its Principal Secretary, Law Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.

3. The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, Secretariat Building at Velagapudi, Guntur District, Amaravati.

4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi,110001.

5. The A.P Capital Region Development Authority, rep. by its Commissioner,

Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.

The Amaravati metropolitan Region Development Authority, Rep by its

Commissioner, Thullur, Guntur District, Amaravati.

8. High Power Committee, Rep by Chief Secretary, A.P Secretariat Office,
Velagapudi, Amaravati.

NN @

.. .Respondents

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be pleased to

issue an appropriate writ order or direction particularly one in the nature of writ of
mandamus:

1. Declaring the Andhra Pradesh Decentralization and Inclusive Development of
All Regions Act, 2020 is devoid of the legislative competence,

2. Declaring the chapter III of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 is devoid of the legislative competence and
violative of the Andhra Pradesh Re-organisation Act,2014,

3. Declaring the chapter III Section 8(iv) of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020 enabling the state government to
seek relocation of the principal seat of Andhra Pradesh High court is devoid of the
legislative competence and also violative of the Article 214 of the Indian constitution R/w
section 31, 32 of the Andhra Pradesh Reorganisation Act, 2014 and is derogatory and
endangering the independence of the judiciary.

4. Declaring the chapter III of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 proposing to shift the capital from Amaravati and
constituting different capitals as devoid of legislative competence and violative of the
principal of promissory estoppel and violative of Article 14,19,21, 300A of Indian
constitution besides being violative of the principles of Natural justice and amounts to
cheating under the veil of sovereignty by the state.

5. Declare the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is arbitrary, unreasonable and violative of the principal of promissory estoppel
and violative of Article 14,19,21, 300A of Indian constitution besides being violative of
the principles of Natural justice and amounts to cheating under the veil of sovereignty by
the state,

6. Declare the action of the Andhra Pradesh cabinet in venturing to cheat the
farmers under the veil of sovereignty as illegal and violative of the basic structure of the
Indian Constitution.

7. Consequently, quash and set aside the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 and more particularly Chapter Ill for
lacking legislative competence and for being violative of the principal of promissory
estoppel and violative of Article 14,19,21, 300A of Indian constitution besides being
violative of the principles of Natural justice.

8. Consequently, quash and set aside the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020. for lacking legislative competence and for
being violative of the principal of promissory estoppel and violative of Article 14,19,21,
300A of Indian constitution besides being violative of the principles of Natural justice.

9. Declaring the action of the respondents in invoking Article 197(2) of the Indian
Constitution when the bills have been referred to the select committee for adjudication
and passing the same without considering the legislative council as violative of the
Rules and procedure and conduct of business in the Andhra Pradesh Legislative council
and the constitution of India, the impugned action will set as a bad precedent and will
override the powers of the legislative council.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, pending
disposal of Writ Petition 14053 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Kishore Para Advocate
for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondent Nos.1 to 3, Sri N.Harinath, learned
Assistant Solicitor General for Respondent No.4 and Sri Kasa Jagan Mohan Reddy,
learned Standing Counsel for CRDA for Respondent Nos.5 to 7.

WRIT PETITION NO: 14054 OF 2020

Between:
4. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation.
Agriculture, R/o. Borupalem Village, Thulluru Mandal, Guntur District.
2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation.
Agriculture, R/o. Borupalem Village, Thulluru Mandal, Guntur District.
...Petitioners
AND

4. The Union of India, rep. by the Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi.

2. The State of Andhra Pradesh, rep.by its Chief Secretary, Secretariat Buildings,
A.P. Secretariat, Velagapudi, Amaravathi.

3. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, A.P. Secretariat Buildings,
Velagapudi, Amaravathi.

4. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.

5. Sri Botcha Satyanarayana, S/o. not known to the petitioners Occ. Minister For
Municipal Administration and Urban Development Department for the State of
Andhra Pradesh, A. P. Secretariat, Velagapudi, Amaravathi.

...-Respondents

Amaravathi as per the approved plans under the Andhra Pradesh Capital Region
Development Authority Act, 2014.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
suspend the operation of the Andhra Pradesh Capital Region Development Authority
Repeal Act. 2020, pending disposal of Writ Petition 14054 of 2020, on the file of the
High Court.

WRIT PETITION NO: 14282 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under
the A.P. Societies Registration Act, 2001, Represented by its Vice President,
Panakala Reddy Kailam

2. Adineedi Suresh, S/o. Sambasiva Rao, Age. 29, R/o H.No.6-33, Mandadam,
Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, S/o. Yedukondalu, Age.39, 8-54-1, Tallayapalem,
Mandadam, Guntur, Andhra Pradesh.

AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-I, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.
2. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi- 110001.

...Petitioners

..-Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue an appropriate order or direction in the nature of a writ of mandamus or any other
writ declaring the action of the State of Andhra Pradesh in enacting the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of
2020) published in Andhra Pradesh Gazette Extraordinary (Part IV-B), dated 31-07-
2020, and thereby invalidating/diluting the rights accrued to the Petitioners as being
arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A
of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014
and consequently set aside the same,

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to forthwith forbear from shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices, from their current
locations in and around Amaravati, pending disposal of W.P.No.14282 of 2020 on the
file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Order bearing Rc. No. 1203/G2/2016, dated 31.07.2020 issued by
the Respondent, pending disposal of W.P.No.14282 of 2020 on the file of the High
Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020, pending disposal of W.P.No.14282 of 2020 on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Yelamanchili Shiva
Santosh Kumar, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent No.1, Sri
Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.2
and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 14338 OF 2020
Between:

Parchuri Ashok Babu, S/o. Krishna murthy (late) Age. 61 years R/o. 40-25-12, Jastivari
Street, Patama Lanka, Vijayawada - 520 010

, ...Petitioner
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, AP Secretariat

Complex, Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

Legislature Secretariat of A.P., Rep. by its Secretary, AP Secretariat Complex,

Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

The Special Chief Secreatary to the Governor, State of Andhra Pradesh Raj

Bhavan at Vijayawada.

Government of Andhra Pradesh, Department of Law, Rep. by its Secretary,

Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

Government of Andhra Pradesh, Department of Municipal Administration and

Urban Development, Rep. by its Principal Secretary, Velagapudi, Amaravathi,

Andhra Pradesh - 522 503.

Union of India, Ministry of Home Affairs, Rep. by its Secretary, North Block, New

Delhi - 110 001.

7. Government of India, Ministry of Law and Justice, Rep. by its Secretary, North
Block, New Delhi - 110 001.

a fF ON

.. .Respondents

Petition under Article 226 of the Constitution of India praying that in the

circumstances stated in the affidavit filed therewith, the High Court may be pleased be

pleased to issue writ or direction more particularly one in thenature of Writ of Mandamus
declare

a) that Andhra Pradesh Capital Region Development Authority Repeal Act 2020
(Act 28 of 2020) dt 31.07.2020 and the consequential Go.MS No.155 dt issued on
01.08.2020 by Municipal Administration and Urban Development (CRDA II) Department,
of Government of Andhra Pradesh, constituting Amaravati MetroPolitan Region
Development Authority (AMRDA) arbitrary, unreasonable and colourable exercise of
power, unconstitutional in utter derogation of Article 196(2),19.7, 198 R/w 200 of the
Constitution of India and apart from being repugnant to Articles 13, 14,19 and 21 and
300A and ultra vires to Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council
Rules and Rule 124 A.P.Legislative Assembly Rules

b) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that The Andhra Pradesh Decentralization and Inclusive
Development of all Regions Act 2020 (Act 27 of 2020) dt 31.07.2020,and the
consequential Go.MS No.155, dt issued on 01.08.2020 by Municipal Administration and
Urban Development (CRDA II) Department, of Government of Andhra Pradesh,
constituting Amaravati Metro Politan Region Development Authority (AMRDA) arbitrary,
unreasonable and colourable exercise of power, unconstitutional in utter derogation of
Article 196(2),197, 198 R/w 200 of the Constitution of India and apart being repugnant
to Articles 13, 14,19 and 21 and 300A and ultra vires to Rule 71 and 132, 139, 140 and
141 of A.P.Legislative Council Rules and Rule 124 A.P.Legislative Assembly Rules
apart from violative of Articles 174,248,253,266,275,293,295 and 299 of the Constitution
of India.

Cc) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that the impugned Acts The Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt
31.07.2020, and Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 28 of 2020) dt 31.07.2020, cannot considered to be LAW as ultra vires to
Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council Rules and Rule 124
A.P.Legislative Assembly Rules Read with Article 200 of the Constitution of India.

d) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that the impugned Acts The Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) at
31.07.2020, and Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 28 of 2020) dt 31.07.2020 cannot considered to be LAW as its reintroduction
ulta vire the provision in Rule 132 of Andhra Pradesh Legislative Council Rules, Article
196(2), 197 Read with Art 200 of the Constitution of India.

e) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus y directing the 6th and 7th Respondent to issue appropriate formal
Gazzette Notification by declaring Amaravathi area as the State capital for the Sate of

Andhra Pradesh forthwith pursuant to delegated power conferred under Section 5,6
read with section 94 of the Andhra Pradesh Reorganization Act,2014 by declaring The
Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020
(Act 27 of 2020) dt 31.07.2020 as repugnat and void under Art 254 and ultr vires of 256
and 257 of the Constitution of India.

f) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declaring that the impugned Act The Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt
31.07.2020, is in utter derogation of Entry-78 of List-| (Union List) Seventh Schedule to
the Constitution of India R/w Section 5(2), 31 of Andhra Pradesh Reorganization Act,
2014.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the video recordings of the proceedings of the Andhra
Pradesh Legislative Council dt 16.06.2020 and 17.06.2020.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent 1 to 5 to produce Blue copies of "The Andhra Pradesh Decentralisation and
Inclusive Development of all Regions bill, 2020, and Andhra Pradesh Capital Region
Development Authority Repeal bill, 2020, with certification by Speaker as well as
Chairman.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the register kept by the Legislature pertaining to Bills which
is called Legislative Standing Order (LOS) which contains the list of bills received/
passed/approved and by the Legislature duing 16.6.2020, 17.6.2020.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the official verbatim of the proceedings of the Andhra
Pradesh Legislative Council dt 16.06.2020 and 17.06.2020

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased pleased to
suspend the operation of Go.MS No.155 dt issued on 01.08.2020 by Municipal
Administration & Urban Development (CRDA I!) Department, of Government of Andhra
Pradesh, constituting Amaravati Metro Politan Region Development Authority (AMRDA).

IA NO: 6 OF 2020

IA NO: 7 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to to suspend
the operation of the Andhra Pradesh Decentralization and Inclusive Development of all
Regions Act 2020 (Act 27 of 2020) dt 31.07.2020.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and upon hearing the arguments of Sri Ravi Shankar Jandhyala,
Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 to 5, and of Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.6 & 7.

W.P.No.14768 OF 2020

Between:

1. Idupulapati Nageswara Rao, S/o. Ramaiah, aged 73 years, R/o. D. No. 1-67-1,
Mandadam Village, Thulluru Mandal, Guntur District - 522503.

2. Aluri Suribabu, S/o. Veeraih, aged 66 years, R/o. D. No. 2-86, Mandadam
Village, Thulluru Madnal, Guntur District -522503.

3. Idupulapati Yelleswara Rao, S/o. Kotaiah, aged 70 years, R/o. D. No. 3-55-1,
Mandadam Village, Thulluru Mandal, Guntur District - 522503.

4. Biruduraju Koti Surya Rao, S/o. Venkatappala Raju, aged 63 years, R/o. D. No.
3-67-1, Mandadam Village, Thulluru Mandal, Guntur District - 522503

Petitioners

1. Union of India, Represented by Secretary, Ministry of Home Affairs, Office at. Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi-110001.
Email 1D. [email protected]

2. The Secretary, Niti Ayog, Government of India, Office at. Sansadmarg,
Sansadmarg Area, New Delhi, Delhi-110001

3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
Complex, Velagapudi, Guntur District, Andhra Pradesh-522503. Email ID.
[email protected]

4. The Special Chief Secretary, General Administration Department, The State of
Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra
Pradesh-522503. Email ID. [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, State
of Andhra Pradesh Secretariat Complex, Velagapudi, Giuntur District, Andhra
Pradesh-522503. Email ID. [email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh-522503.
Email ID. [email protected]

7. The Principal Secretary, Roads and Buildings Department, Secretariat Complex,
Velagapudi, Guntur District, Andhra Pradesh-522503 Email ID.
[email protected]

8. The Principal Secretary, Finance and Planning Department, State of Andhra
Pradesh. Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh-
522503 Email ID. [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, State
of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra
Pradesh-522503 Email ID. [email protected]

10. Sri. Y. S. Jagan Mohan Reddy, Hon'ble Chief Minister of Andhra Pradesh, O/o.
1st Floor, Building-1, Velagapudi, Guntur District, Andhra Pradesh - 522503.
Email ID [email protected]

11.Sri Botsa Satyanarayana, Minister for Municipal Administration and Urban
Development, Room No. 135, Ground Floor, Building No. 2, Velagapudi, Guntur
District, Andhra Pradesh 522503. Email. [email protected]

12. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Ground
Floor, Building No. 2, Velagapudi, Guntur District, Andhra Pradesh-522503.
Email ID. [email protected]

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased
pleased to issue writ or direction more particularly one in the nature of Writ of
Mandamus declaring the provisions of the Andhra Pradesh Decentralisation and
Inclusive Development of All Regions Act, 2020 as illegal, arbitrary violative of Part Ill of
the Constitution of India, Articles 196(2), 197 and 300-A of the Constitution of India and
consequently strike down the Andhra Pradesh Decentralisation and _ Inclusive
Development of All Regions Act, 2020;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased
pleased to direct the Respondents not to change or shift the Governmental
Departments, Statutory Offices and State Public Sector Undertakings from their
respective existing places of functioning, pending disposal of Writ Petition No.14768 of
2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
all further proceedings pursuant and consequential to the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020, pending disposal
of Writ Petition No.14768 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Neeraj Kishan Kaul,
learned senior counsel representing Sri M.Lakshmi Narayana, counsel for the
petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 &
2 and of learned Advocate General for Respondent Nos.3 to 9.

WRIT PETITION NO; 14894 OF 2020

Between:
Kavuru Jaya Lakshmi, W/o Jagan Mohan Rao, aged about 50 years Occ Farmer,
R/o. Flat No 205, Padmanabha Residency, Padmaraonagar, Secunderabad,
Telangana State, PIN 500025.
Petitioner
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,1 10001.

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector 86 Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1, Krishnayapalem, Krishnayapalem Village,
Mangalagiri Mandal, Guntur District.

5, The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

6. The Amaravati Metropolitan Region Development, Authority Rep. by its
Commissioner, Thullur, Guntur District, Amaravati.

7. The Special Deputy Collector 86 Competent Authority, The Amaravati
Metropolitan Region Development Authority, Unit No.-1, Krishnayapalem,
Krishnayapalem Village, Mangalagiri Mandal, Guntur District.

8. The Chairman (AMRDA), The Amaravati Metropolitan Region Development
Authority

.. .Respondents

|.Declaring the action of the respondent in stopping the developmental activities
in accordance to the master plan as violation of Article 21, 300A, provisions of the
Capital Region Development Authority Act, 2014 and rules formulated thereunder,

\I.Directing the respondents to resume and complete the developmental activities
in the capital city in accordance to the notified master and infrastructure plan.

Ill. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Honble court deems appropriate;

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
4% 37% g 6" respondents, pending disposal of Writ Petition 14894 of 2020, on the file of
the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to resume the construction of the capital city in accordance to the master
plan & develop the LPS and trunk infrastructure in accordance to the sanctioned master
and infrastructure plans of the Amaravati capital city., pending disposal of Writ Petition
14894 of 2020, on the file of the High Court.

1A NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq.Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) till the completion of the development of LPS anf Trunk infrastructure in
accordance to the loss of livelihood, pending disposal of Writ Petition 14894 of 2020, on
the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Karumanchi Indraneel
Babu Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1, Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa
Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.3 to 8.

WRIT PETITION NO: 14896 OF 2020

Between:
Koritala Sambasiva Rao, S/o Chinavenkaiah (Late), Age. 68 yerars R/o. D.No. 1-83,
Krishnayapalem (v), Mangalagiri (M), Guntur (Dt), Andhra Pradesh, PIN. 522502

Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001.

3. The A.P Capital Region Development Authority, rep. by its commissioner Thullur,
Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1 Krishnayapalem, Krishnayapalem Village,
Mangalagiri Mandal, Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority

6. The Amaravati Metropolitan Region Development Authority, Rep. by its
Commissioner, Thullur, Guntur District, Amaravati.

7. The Special Deputy Collector and Competent Authority, The Amaravati
Metropolitan Region Development Authority, Unit No.-1 Krishnayapalem,
Krishnayapalem Village, Mangalagiri Mandal, Guntur District.

8. The Chairman (AMRDA), The Amaravati Metropolitan Region Development
Authority

Respondents
Petition under Article 226 of the Constitution of India praying that in the circumstances
stated in the affidavit filed therewith, the High Court may be pleased to issue an
appropriate writ, order or direction particularly one in the nature of writ of Mandamus.

I. Declaring the action of the respondent in stopping the developmental
activities in accordance to the master plan as violation of Articles 21, 300A,
provisions of the Capital Region Development Authority Act, 2014 and rules
formulated thereunder,

II. Directing the respondents to resume and complete the developmental
activities in the capital city in accordance to the notified master and
infrastructure plan.

ll. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to the
notified master plan and the infrastructure plan, within the time that this
Hon'ble court deems appropriate,

IV. Directing the respondents to pay compensation at the rate Rs30 per Sq.Yard
per month for residential plot and Rs.50 per Sq.Yard per month for
commercial plot from the expiration of 3 years from the date of the Final Land
Pooling Scheme notified in form 9.22 under Rule 8(8) till the completion of the
development of LPS and Trunk infrastructure in accordance to the master
plan, dated 22.02.2016, for the loss of livelihood;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents to pay interim compensation @ Rs10 per Sq.Yard per month for
residential plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition
No.14896 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to resume the construction of the capital city in accordance to
the master plan and develop the LPS and trunk infrastructure in accordance to the
sanctioned master and infrastructure plans of the Amaravati capital city., pending
disposal of Writ Petition 14896 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to not to further alienate or allot the lands that fall under the
share of the 1st 3rd & 6th respondents, pending disposal of the Writ Petition No.14896
of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of SRI.KARUMANCHI INDRANEEL
BABU Advocate for the petitioner Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1, Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa
Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.3 to 8.

W.P.No.14897 OF 2020

Between:

4. Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah aged about 32 years
Occ Farmer, R/ o 2121 Velagapudi Guntur District A P 522503, Unique Id No
407373058643.

2. Garlkapati Apparao, S/o Sri G Radhakrishna aged about 51 years Occ Farmer
R/o 399 Velagapudi Guntur District Amaravati 522503.

Petitioners
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The State of Andhra Pradesh, through its Principal Secretary, Law Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.

3. The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, secretariat Building at velagapudi, Guntur District, Amaravati.

4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area,Connaught Place, New Delhi, 110001

5. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

6. The Chairman, Andhra Pradesh Capital Region Development Authority

7. The Amaravati Metropolitan Region Development Authority, Rep by its
Commissioner, Thullur, Guntur District, Amaravati

8. High Power Committee, Rep by Chief Secretary, A. P Secretariat Office,
Velagapudi, Amaravati.

Respondents

a. Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act 28 of 2020), dated 31.07.220 as Manifestly arbitrary, Colorable
legislation and consequently quash and struck down the same for being violative of
Articles 14, 19, 21, 300A of the Indian Constitution besides being violative of the Basic
structure of the Indian Constitution.

b. and declare the consequential G.O.Ms.No.155 MA and UD, dated 01.08.2020
issued constituting the Amaravati Metropolitan Region Development Authority and
declaring the capital region as the metropolitan Area as Manifestly arbitrary,
unreasonable and colorable exercise of Power, unconstitutional, and in derogatory to
the Articles 14, 300A, 19, 21 of the Indian Constitution.

C. Declaring the Andhra Pradesh Decentralization and inclusive development of all
Regions Act, 2020 (Act No.27 of 2020), dated 31-07-2020 as devoid of legislative
competence and as violative of Article 246 R/w Schedule Vii of the Indian Constitution.

d. Declaring the chapter lil section 8(iv) of the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 enabling the state government to seek
relocation of the principal seat of Andhra Pradesh High court is devoid of the legislative
competence and also violative of the Article 214 of the Indian constitution R/w section
31, 32 of the Andhra pradesh Reorganization Act, 2014 and is derogatory and
endangering the independence of the judiciary.

e. Declaring the Andhra Pradesh Decentralization and inclusive development of all
Regions Act, 2020(Act No.27 of 2020), dated 31.07.2020as manifestly Arbitrary and a
colorable legislation and consequently struck down the same for being violative of
Article 246 Rlw Schedule Vii of the constitution of India besides being repugnant to
Articles 14, 19, 21, 300A of the Indian Constitution.

f. Declaring the action of the Andhra Pradesh cabinet under the guise of Act No. 27
and 28 in venturing to cheat the farmers under the veil of sovereignty as illegal and
violative of the basic structure of the Indian Constitution.

g. Declaring Amaravati covered in an Area Admeasuring 217 sq.Km as the Capital
city for the state of Andhra Pradesh in accordance to the G.O.Ms.No. 254 MA and UD
dated. 30.12.2014 and G.O.Ms.No.141, MA and UD dated. 09.06.2015,

h. Declaring that the State of Andhra Pradesh is under an obligation to compensate
the land owners for the Land acquired under the Land pooling Scheme for the
establishment of the capital city for the state of Andhra Pradesh by way of Reconstituted
and developed, residential and commercial plots in such capital city established in
accordance to the master plan issued vide gazette No.18, dated 23.02.2016 and the
infrastructure plan of the capital city and declare that the farmers are the direct stake
holders of the prospect of the capital.;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of G.O.Ms.No:155 MA&UD, dated 01.08.2020, pending
disposal of Writ Petition No.4897 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased stay and
suspend the implementation of the Andhra Pradesh Capital Region Development
Authority Repeal Act, 2020, pending disposal of Writ Petition No.4897 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon. perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of SRILKARUMANCHI INDRANEEL
BABU Advocate for the petitioner Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1 to 3, Sri
N.harinath, learned Assistant Solicitor General for Respondent No.4, and of Sri Kasa
Jagan Mohan learned Standing Counsel for Respondent Nos.5 to 8.

W.P.No.14919 OF 2020

Between:
Koritala Nagasiromani, W/o K.Sambasiva Rao, aged about 60 Years Occ Farmer,
R/o.D.No 1-83, Krishnayapalem (v), Mangalagiri (M), Guntur (Dt), Andhra Pradesh, PIN
522502

Petitioner
AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,1100071.

3. The A.P Capital Region Development Authority, Rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1, Krishnayapalem, Krishnayapalem Village,
Mangalagiri Mandal, Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

6. The Amaravati Metropolitan Region Development Authority, Rep. by its
Commissioner, Thullur, Guntur District, Amaravati.

7. The Special Deputy Collector and Competent Authority, The Amaravati
Metropolitan Region Development Authority, Unit No.-1, Krishnayapalem,
Krishnayapalem Village, Mangalagiri Mandal, Guntur District.

8. The Chairman (AMRDA), The Amaravati Metropolitan Region Development
Authority

Respondents

I. Declaring the action of the respondent in stopping the developmental activities in
accordance to the master plan as violation of Articles 21, 300A, provisions of the Capital
Region Development Authority Act, 2014 and rules formulated thereunder.

tl. Directing the respondents to resume & complete the developmental activities in
the capital city in accordance to the notified master & infrastructure plan.

il. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the developed
residential and commercial reconstituted plots in accordance to the notified master plan
and the infrastructure plan, within the time that this Hon'ble court deems appropriate.

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per month
for residential plot and Rs 50 per Sq.Yard per month for commercial plot from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) till the completion of the development of LPS and Trunk
infrastructure in accordance to the master plan, dated 22.02.2016, for the loss of
livelihood;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents to pay interim compensation @ Rs10 per Sq.Yard per month for
residential plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the
expiration of 3 years from the date of the Final Land Pooling Scheme notified in form
9.22 under Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition
No.14919 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1st, 3rd & 6th respondents, pending disposal of Writ Petition No.14919 of 2020, on the
file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to resume the construction of the capital city in accordance to the master
plan & develop the LPS and trunk infrastructure in accordance to the sanctioned master
and infrastructure plans of the Amaravati capital city., pending disposal of Writ Petition
44919 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of SRI.KARUMANCHI INDRANEEL
BABU Advocate for the petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1, Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa
Jagan Mohan, learned Standing Counsel for Respondent No.3 to 8.

W.P.No.14920 OF 2020
Between:

Kavuru Naga Siri, D/o Jagan Mohan Rao, Age. 24, R/o. Flat No. 205, Padmanabha
Residency, Padmaraonagar, Secunderabad, Telangana State, PIN. 500025

Petitioner

AND

4. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi,110001

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, Unit No.-1, Krishnayapalem, Krishnayapalem Village,
Mangalagiri Mandal, Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority

6. The Amaravati Metropolitan Region Development Authority, Rep. by its
Commissioner, Thullur, Guntur District, Amaravati.

8. The Chairman (AMRDA), The Amaravati Metropolitan Region Development
Authority

Respondents

I. Declaring the action of the respondent in stopping the developmental
activities in accordance to the master plan as violation of Articles 21, 300A,
provisions of the Capital Region Development Authority Act, 2014(now
Governed by Andhra Pradesh Metropolitan Region And Urban Development
Authorities Act, 2016) and rules formulated thereunder,

I. Directing the respondents to resume and complete the developmental
activities in the capital city in accordance to the notified master and
infrastructure plan.

Hl. Directing the respondents to develop the LPS infrastructure and Trunk
infrastructure expeditiously and to handover physical possession of the
developed residential and commercial reconstituted plots in accordance to the
notified master plan and the infrastructure plan, within the time that this
Honourable court deems appropriate,

IV. Directing the respondents to pay compensation @ Rs30 per Sq.Yard per
month for residential plot and Rs 50 per Sq.Yard per month for commercial
plot from the expiration of 3 years from the date of the Final Land Pooling
Scheme notified in form 9.22 under Rule 8(8) till the completion of the
development of LPS and Trunk infrastructure in accordance to the master
plan, dated 22.02.2016, for the loss of livelihood.

1A NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to not to further alienate or allot the lands that fall under the share of the
1st,3rd & 6th respondents, pending disposal of Writ Petition .No.14920 of 2020, on the
file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to pay interim compensation @ Rs10 per Sq. Yard per month for residential
plot and Rs 20 per Sq.Yard per month for commercial plot monthly from the expiration
of 3 years from the date of the Final Land Pooling Scheme notified in form 9.22 under
Rule 8(8) for the loss of livelihood, pending disposal of Writ Petition .No.14920 of 2020,
on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to resume the construction of the capital city in accordance to
the master plan & develop the LPS and trunk infrastructure in accordance to the
sanctioned master and infrastructure plans of the Amaravati capital city, pending
disposal of Writ Petition .No.14920 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof upon hearing the arguments of SRI.IKARUMANCHI INDRANEEL
BABU Advocate for the petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent No.1, Sri
N.Harinath, learned Assistant Solicitor General for Respondent No.2 and of Sri Kasa
Jagan Mohan, learned Standing Counsel for Respondent No.3 to 8.

WRIT PETITION NO: 14996 OF 2020
Between:

Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, aged 67 years , R/o.1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur District, Andhra Pradesh-522503

Petitioner
AND

1. The State of Andhra Pradesh, Represented by its Chief Secretary, Office at. AP

Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503
_2. The State of Andhra Pradesh, rep by its Principal Secretary, Department of

Municipal Administration and Urban Development, Office at. AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

3. The State of Andhra Pradesh, rep by its Principal Secretary, Department of
Finance, Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Union of India, Through Secretary, Ministry of Home Affairs, North Block,
New Delhi-110001

Respondents

a) To declare that An Act to Repeal the Andhra Pradesh Capital Region
Development Authority Act, 2014 and to Provide for matters connected therewith or
incidental thereto(Act no 27 of 2020) and An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto(Act No 28 of 2020) as illegal, arbitrary and
unconstitutional, and

b) To quash the GO Rt No. 585, dated 13.09.2019, GO Rt No. 659, dated
09.10.2019 and GOMs No. 159, dated 29.12.2019 issued by the State of AP and since
they were without the authorities of law i.e. they were made prior to the repeal of the
Andhra Pradesh Capital Region Development Act 2014 (which was made on 31.7.2020)
and were of no effect and the recommendation must thereto were also of no effect, and

Cc) that it may be declared by Order and directions of this Hon'ble Court under Article
226 of the Constitution of India that the areas between Vijayawada and Guntur Districts
on the Krishna River Bank (as per GO 254, dated 30.12.2014) is the Capital City of the
State of Andhra Pradesh and that the Capital City is named Amarvati (as per GOM
No.97 of 23.4.2015), and

d) that it may be declared by an Order and directions of this Hon'ble Court under
Article 226 of the Constitution of India that the High Court for State of Andhra Pradesh
under Article 214 of Constitution of India has been from 01.01.2019 and will continue to
be for the State of Andhra Pradesh with the principal seat of such High Court at
Amaravati in the State of Andhra Pradesh as per the President Order, dated 26.12.2018
(passed in exercise) of powers conferred under Section 30(1)(a) and Section 31(1) and
(2) of the Parliament's Andhra Pradesh Reorganisation Act, 2014) pursuant to the
direction of this Honourable Court in Judgment and Order, dated 29.10.2018 in UOI v.
Dhanyopal and Others - SLP (D) No. 29890 of 2018),

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
the operation of the Two (2) Acts viz., "An Act to Repeal the Andhra Pradesh Capital
Region Development Authority Act, 2014 and to Provide for matters connected
therewith or incidental thereto" and 'An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto", in the interest of justice, pending disposal of the
Writ Petition No.14996 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.P.V.N.KIRAN KUMAR
Advocate for the petitioner, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent No.1 to 3 and of
Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.4.

WRIT PETITION NO: 15035 OF 2020

Between:

1. Yadlapalli Rajarao, S/o (Late) Nagaraju, Age. 42, R/o D.No.9-31/1,
Narasimhanagar, Near Gopalapatnam Bunk, Visakhapatnam

2. Kunda Srinivasa Reddy, S/o (Late) Kunda Subba Reddy, Hindu, Age.,45
R/o.S.K.- 16-03, Paramount Towers, Sri Ram Properties, Old Law College Road,
Yendada Post, Visakhapatnam

Petitioners

AND

1. The Union of India, Rep by its Secretary, Ministry of Law and Justice, Jaisalmer
House 26, Mansingh, Road New Delhi.

2. The Union of India, Rep by its Secretary, Ministry of Home Affairs Office at Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi Delhi 110 001
Email ID jscpgmhanic in

3. The Govt of Andhra Pradesh, Rep by its Chief Secretary, Office, at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh 522503 Email id.
csap alias gov.in

4. The State of Andhra Pradesh, rep by its Secretary, Law and Legislative Affairs,
Secretariat, Velagapudi, Amaravathi, Guntur District

Respondents

a) That The Andhra Pradesh Reorganisation Act, 2014, did not empower the
Legislature of the State of Andhra Pradesh to pass any legislation or law or Act
declaring a particular area (s) in the successor State of Andhra Pradesh as capital.

b) That the Central Government alone is competent to decide/notify the capital for
the successor State of Andhra Pradesh under The Andhra Pradesh Reorganisation
Act,2014.

C) And consequently direct the Central government/Union of India to decide/notify
the capital for the successor of State of Andhra Pradesh.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct
Respondents No 1 and 2 to initiate steps to decide the capital for the successor state of
Andhra Pradesh, in the interest of justice, pending disposal of W.P.No.15035 of 2020,
on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.P.A.K.KISHORE
Advocate for the petitioner, Sri.N.Harinath, learned Assistant Solicitor General for
Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Nos.3 & 4.

W.P.No.15094 OF 2020

Between:

1. Idupulapati Rambabu, S/o. Bhadraiah, aged 57 years, R/o. D.No.6-21, Gacchu
Center, 1st ward, Mandadam Village, Thullur Mandal, Guntur District.

2. Nayudu Ramakrishna, S/o. Subbalah, aged 54 years, R/o. D.No.2-7, Velagapudi
Village, Thuliur Mandal, Guntur District.

3. Jonnalagadda Suresh, S/o Prakasharao, aged 43 years, R/o. D.No.1-40,
Velagapudi Village, Thullur Mandal, Guntur District.

4. Alluri Gandhi Babu, S/o. Bavannarayana, aged 66 years, R/o. D.No.1-4,
Mandadam Village, Thullur Mandal, Guntur District.

Petitioners

4. Union of India, Represented by Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi-110001. Email
ID- jscpg-mhanic.in

2. The Secretary, NitiAyog, Government of India, Sansadmarg, Sansadmarg Area,
New delhi, Delhi-110001.

3 The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503.
Email ID- csap.gov.in

4. The Special Chief Secretary, General Administration Department, State of
Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur
District, Andhra Pradesh-522503. Email ID- [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The
State of Andhra Pradesh Secretariat Complex, Velagapudi, Thulluru Mandal,
Guntur District, Andhra Pradesh-522503. Email ID- sect' [email protected]

6. The Secretary, A.P.Legislature Secretariat, Department of Legislative Affairs,
Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra
Pradesh-522503. Email ID- [email protected]

7. The Principal Secretary, Roads and Buildings Department, Secretariat Complex,
Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID-
[email protected]

8. The Principal Secretary, Finance and Planning Department, The State of Andhra
Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District,
Andhra Pradesh-522503. Email ID- [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, The
State of Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal,
Guntur District, Andhra Pradesh-522503. Email ID- ps.apmaudgmail.com

10.Sri. Y. S. Jagan Mohan Reddy, Honourable Chief Minister of Andhra Pradesh,
R/o. 1st Floor, Building-l, Velagapudi Village, Thulluru Mandal, Guntur District,
Andhra Pradesh-522503. Email ID [email protected]

11.Sri Botcha Satyanarayana, Minister for Municipal Administration and Urban
Development, O/o.. Room No. 435, Ground Floor, Building No. 2, Velagapudi ,
Thulluru. Mandal, Guntur District, © Andhra Pradesh-522503. Email-
[email protected]

42.Sri Buggana Rajenranath Reddy, Ministrer for Finance and Planning, Office at-
Ground Floor, Building No. 2, Velagapudi, Thulluru Mandal, Guntur District,
Adhra Pradesh-522503. Email ID- [email protected]

Respondents

Petition under Article 226 of the Constitution of India praying that in the circumstances
stated in the affidavit filed therewith, the High Court may be pleased to grant an order or
writ, more particularly one in the nature of writ of Mandamus declaring-

i. that the State of Andhra Pradesh had no legislative competence in enacting
Andhra Pradesh Decentralisation and Inclusive Development of Ail Regions Act, 2020

if. that the Andhra Pradesh Decentralisation and Inclusive Development of All
Regions Act, 2020 is manifestly arbitrary and hence, violative of Article 14 of the
Constitution of India and consequentially pass an order-

a. declaring that the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is violative of the Right to Life and Livelihood and hence, violative of Articles
21, 197 and 300 A of the Constitution of India and consequently declare it null and void

b. declaring that the Andhra Pradesh Decentralisation and Inclusive Development
of All Regions Act, 2020 is violative of Articles 197 and 300A of the Constitution of India
and consequently declare it null and void

C. declaring that the G.N. Rao Committee Report, dated 20.12.2019, High Powered
Committee Report, dated 17.01.2020, and Boston Consulting Group Report 03.01.2020
were rendered in violation of Articles 14 and 21 of the Constitution of India and declare
all acts pursuant to the said Report as null and void;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to not to carry any construction and development in Visakhapatnam and
Kurnool like the development of AP State Guest House at Grey Hound Hill,
Visakhapatnam, Andhra Pradesh and pass such other order or orders as this Hon'ble
Court may deem fit and proper in the facts and circumstances of the case., pending
disposal of Writ Petition 15094 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
all further proceedings pursuant and consequential to the Andhra Pradesh Capital
Region Development Authority Repeal Act, 2020 and the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 and pass such
other order or orders as this Hon'ble Court may deem fit and proper in the facts and
circumstances of the case., pending disposal of Writ Petition 415094 of 2020, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Nidesh Gupta, learned
Senior Counsel representing for Ms.S.Pranathi Advocate for the petitioners,
SRILN.HARINATH, learned Assistant Solicitor General for Respondent Nos.1 & 2, and
of the Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondent No.2 to 9.

WRIT PETITION NO: 15097 OF 2020

Between:

1. A Srinivasa Rao, S/o Late Ankamma, Aged about 54 Years, R/o Ganikapudi
Village, Prathipadu Mandal, Guntur District.

2. Nimmagadda Raiasekhar, S/o Malleswara Rao, aged about 41 Years,
R/o.D.No.5-93-3/B, 5th Lane, Devapuram, Guntur.

3. Aluri Umamaheswara Rao, S/o Nageswara Rao, aged about 62 Years,
R/o.Mandadam Village, Thullur Mandal, Guntur District. ,

4. Aluri Srinivasa Rao, S/o Venkateswara Rao, aged about 58 Years,
R/o.Mandadam Village, Thullur Mandal, Guntur District

Petitioners

4. Union of India, through its Cabinet Secretary, Central Secretariat Building, New
Dethi 110001.

2. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email
ID [email protected]

3. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503, Email ID
[email protected]

4. The Government of Andhra Pradesh, Rep. by The Principal Secretary, Municipal
Administration and Urban Development, The Govt. of Andhra Pradesh Office at
AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
[email protected].

5. Telugu Desam Party, Rep. by its President Sri N.;Chandrababu Naidu Party
Headquarters, Mangalagiri, Guntur.

6. YSR Congress Party, Rep. by its President Y.S.Jaganmohan Reddy Tadepallyt,
Guntur District.

7. Bharatiya Janata Party, Rep. by its National President, J.P.Nadda, New Delhi,
110001.

8. Bharatiya Janata Party, Andhra Pradesh Chapter, Rep. by its President, Somu
Veerraju, Vijayawada, Krishna District

9. Indian National Congress, A.P.Chapter, Rep. by its President, Dr.Shailaja Nath,
Vijayawada

10. Communist Party of India, Andhra Pradesh Chapter, Rep. by its Secretary
Vijayawada, Krishna District, Andhra Pradesh.

11.Communist Party of India (Marxist), Andhra Pradesh Chapter, Rep. by its
Secretary, Vijayawada, Krishna District, Andhra Pradesh.

12. Jana Sena Party, Rep by its President, K.Pawan Kalyan, having its office at
Mangalagiri, Guntur District

13.Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y S. Raja Shekar Reddy, Aged about
46 Years, President of YSR Congress Party And the Chief Minister, State of A.P,
Tadepally, Guntur District. Email- [email protected]

14. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
Email [email protected] peshimaudap|@gmail.com

15. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email
[email protected]

16. Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and
Chariman of the Manifesto Committee of YSR Congress Party, Resident of
Guntur, Guntur District

Respondents

A). declaring that the Andhra Pradesh Capital Regional Development Authority
Repeal Act, 2020 (Act No.27 of 2020) is ultra of vires of the Constitution of India R/w

Section 5, 31(2) of the A.P Reorganization Act, 2014 illegal, null and void, mala fide,
against the principles of natural justice.

B). . Andhra Pradesh Decentralization and Inclusive Development of Alll Regions Act,
2020 (Act No.28 of 2020) as ultra vires of the Constitution, beyond the legislative
competence of the State Legislature, without Jurisdiction, illegal, null and void, mala
fide, in violation of Section 5 and 31(2) of the A.P Reorganization Act, 2014.

C). And consequentially direct the Respondent State to retain Amaravathi City as the
Capital City of Andhra Pradesh and retain Secretariat, High Court and Raj Bhavan and
all the State Level offices in their present locations at Amaravathi and not to trifurcate
the capital

D). Further direct the Respondents 1 to 4 and their officers to implement the master
plan as notified on 23-06-2016 under the provisions of the Andhra Pradesh Capital
Regional Development Act and to develop all the infrastructure as is necessary for
housing the three wings of the State Government and also all other infrastructure that
are necessary to make Amaravati as livable, peoples capital;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent State and its authorities including the Respondents 13 to 15 from not to
initiate any steps towards shifting of any offices of the State Government and the
Judiciary, including but not limited to Raj Bhavan, Secretariat, High Court etc., from their
current locations, in and around Amaravati, including laying of any foundation stone for
any State Level institutions in Visakhapatnam City pending disposal of the above writ
petition and pass, pending disposal of Writ Petition 15097 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.SUBBA RAO
KORRAPATI Advocate for the petitioners Sri.N.Harinath, learned Assistant Solicitor
General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent Nos.3
& 4.

WRIT PETITION NO: 25028 OF 2016

Between:

1. Kancherla Santhi Kiran S/o of K. Sambasiva Rao, aged 49 years, resident of
Velagapudi Village, Tulluru Mandal, Guntur District.
Kancherla Omkar, Son of K. Sambasiva Rao, aged 53 years
Katragadda Yesaswini, D/o K. Ramakrishna, aged about 20 years
Kancherla Sambasiva Rao, S/o late Anjaiah, aged 81 years.
Garikapati Appa Rao, Son of Radhakrishnaiah, aged 45 years.
Jonnalagadda Ramakrishna, S/o Seetharamaiah, aged about 46 year,
Naidu China Janaiah, S/o Nageswara Rao, aged about 61 years.
Abburi Bhagya Lakshmi, W/o Tirupathi Rao, aged about 36 years
. Kali Vijayalakshmi, W/o Bhaskara Rao,' aged about 56 years
10. Abburi Uma Devi, W/o Chilukuri Purushababu, aged about 49 years
11.Patibandla Sambasiva Rao, S/o Venkatapti Rao, Aged about 54 years
42.Narine Rama Devi, W/o Hanumantha Rao, aged about 59 years
13. Garikapati Venkateswara Rao, S/o Radhakrishnaiah, aged about 50 years
14.Borra Varaorasadm, S/o Venkateswara Rao, aged 43 years
15.Patibandla Sudhakar, S/o Pakeeraiah, Aged about 30 years
16.Patibandila Seetharamaiah, S/o Venkatapati Rao, aged about 48 years
17.Garikapati Radhakrisnaiah, S/o Venkateswara Rao, Aged about 71 years
18.Naidu Narayana, S/o Nageswara Rao, aged about 58 years
19. Yelamanchili Kanakadurga Rani, w/o Lakshmi Prasad, aged about 55 years.
20. Thathineni Lokeswara Rao, S/o Venkateswara Rao, aged about 76 years

ONONMARWN

21.Kakarla Saroja, W/o Rama Mohan Rao, aged about 36 years

22.Naidu Lakshmi, W/o Chinna Janaiah, aged about about 56 years
23.Maddineni Sujatha, W/o of Venkata Rao, aged about about 38 years.

24. Bonnaravuri Naga Malleswari, W/o Thirupathaiah, aged about 33 years.
25.Bonnaravuri Tirupathamma, W/o Sivaiah, aged about 35 years.

26. Bonnaravuri Siva Kumari, W/o Chenchaiah, aged about 36 years.
27.Raipudi Venkateswara Rao, Son of Raja Rao, aged about 46 years.

28. Bonnaravuri Venkata Ratnam, W/o Basavaiah, aged about 71 years.

29. Bonnaravuri Nagendram, W/o Nararaju, aged about 31 years.

30. Bonnaravuri Basavaiah, S/o Ramaswami, aged about 76 years.
31.Raipudi Yelamandaiah, S/o Venkaiah, aged about 64 years.

32. Naidu Venkaiah, S/o Ramakrishnaiah, aged about 61 years.

33. Naidu Jayasri, W/o Venkaiah, aged about 56 years

34.Ulava Sambasiva Rao, Son of Punnaiah, aged about 36 years.

35. Naidu Sambasiva Rao, S/o Nagaiah, aged 61 years

36. Bandaru Venkateswara Rao, Son of Hanumantha Rao, aged 37 years.
37. Garikapati Venkateswara Rao, S/o Punnaiah, aged about 73 years.

38. Bandaru Yelamandaih, S/o Hanumantha Rao, aged about 47 years.

39. Thokala Maruthi Kumari, W/o Chenchaiah, aged about 51 years.

40. Bandaru Venkata Lakshmi, W/o Venkateswara Rao, aged about 33 years.
41.Dhanisiri Sambasiva Rao, Son of Nagaiah, aged about 44 years.

42. Ulava Keerthi Raju, S/o Sambaiah, aged about 43 years.

43.Ulava Sambaiah, S/o Ramakotaiah, aged about 66 years.

44.Ulava Venkateswara Rao, S/o Sambaiah, aged about 41 years.
45.Patibandla Siva Kumari, W/o Sambasiva Rao, aged about 46 years.

46. Jamalapuram Goverdhan Rao, Son of Ghalibu Rao, aged about 39 years.
47.Nannapaneni Sekhar, S/o Somaiah, aged about 33 years.

48. Jonnalagadda Sangaiah, S/o Seetharamaiah, aged about 51 years.

49. Jonnalagadda Sambarajyam, W/o Sangaiah, aged about 46 years.

50. Puwada Venkateswara Rao, Son of Hanumantha Rao, aged about 48 years.
51.Puvvada Hanumantha Rao, S/o Seetharamaiah, aged about 76 years.
52.Bathula Uma Maheswari, W/o Appa Rao, aged about 58 years.

53. Jonnalagadda Seetharamaiah, S/o Venkata Subbaiah, Aged about 91 years,
54. Vattikuti Venkateswara Rao, Son Narasimha Rao, aged about 66 years,
55. Guttikonda Swarajya Lakshmi, W/o Sudheer Babu, aged about 65 years,
56. Kancherla Santhakumari, W/o K. Sambasiva Rao, aged about 74 years,
57. Boyapati Srinivasa Rao, Son of B. Lingaiah, aged about 46 years.

Petitioners 2 to 57 are residents of Velagapudi Village, Tulluru Mandal, Guntur
District
Petitioners
AND

4. State of Andhra Pradesh, represented by the Principal Secretary to Government,
Municipal Administration & Urban Development Dept., A.P. Secretariat,
Hyderabad.

2. The A.P. Capital Region Development Authority, represented by its
Commissioner, Tulluru, Guntur District.

3. Special Deputy Collector & Competent Authority, Unit No.22, APCRDA,
Velagapudi, Tulluru Mandal, Guntur District, Andhra Pradesh.

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ, in the nature of a Writ of Mandamus or any other appropriate Writ,
direction or, order declaring Rule 3 (1)(1) of the A.P.Capital City Land Pooling Scheme
(Formulation and Implementation) Rules, 2015 as amended in G.O.Ms.No.165,
Municipal Administration & Urban Development (CRDA-2) Department, dated
25/06/2016 as illegal and void and direct the respondents to treat the lands of the
petitioners as Jareebu lands as more than one crop and multiple crops are raised in the
lands throughout the year with the water supplied by the Rayapudi Lift Irrigation
Scheme Society and give the applicable benefits under Rule 5(2) (A) of the A.P.Capital

City Land Pooling Scheme (Formulation and Implementation) Rules, 2015 to the
petitioners;"

The prayer in main W.P.No.25028 of 2016 has been amended as per Court
Order, dt.20.12.2019, vide I.A.No.4 (34146 of 2016) in W.P.No.25028 of 2016.

1.A.NO.1 OF 2016 (W.P.M.P.No.30900 OF 2016)

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased to suspend the
operation of Clause (i) of sub-rule (1), Rule 3 of the Andhra Pradesh Capital City Land
Pooling Scheme (Formulation and Implementation), Rule 2015, added by
G.O.Ms.No.165, Municipal Administration & Urban Development (CRDA2) Department,
dated 25/06/2016, pending disposal of Writ Petition 25028 of 2016, on the file of the
High Court

|.A.NO.2 OF 2016 (W.P.M.P.No.30901 OF 2016)

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased to direct the
respondents to treat the lands of the petitioners as Jareebu Category-ll lands and give
the benefits under Rule 5(2)(A) of the Andhra Pradesh Capital City Land Pooling
Scheme (Formulation and Implementation), Rule 2015, pending disposal of Writ Petition
25028 of 2016, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court, dated 27.02.2020 made herein
and upon hearing the arguments of SRI.C.V.R.RUDRA PRASAD Advocate for the
petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondent No.1 and of Sri.Kasa Jagan Mohan Reddy,
learned Standing Counsel for Respondent Nos.2 & 3.

W.P.No.20622 OF 2018

Between:
Poluri Srinivasa Rao, S/o Laxmaiah,

Petitioner
AND

1. Union of India, rep. by its Cabinet Secretary, Central Secretariat, New Delhi

2. Union of India, rep. by its Secretary, Ministry of Home Affairs, Central Secretariat
New Delhi

3. The Union of India Rep. by its Secretary, Ministry of Law and Justice, 4th Floor,
A-Wing, Shastri Bhavan, New Delhi - 110001.

4. State of A.P. Rep. by its Chief Secretary, AP Secretariat, Velagapudi, Guntur,
Guntur District.

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
grant appropriate relief more in the nature of Writ of Mandamus under Article 226 of the
Constitution of India, declaring the action of the Respondents No.1, 2 and 3 in not
extending / providing special status to State of Andhra Pradesh, apart from not
implementing and violating the provisions of A.P. Reorganization Act 2014 i.e. Section
6, 90, 92, 93, 94, and further declare the action of the Respondents No.4 and 5 from
adjourning both the houses repeatedly, time to time and day by day, without conducting
any business and discussions as per the practice and schedule, and paying the salary
and allowances to the members of the Houses for adjourning the both the houses
repeatedly from time to time and day to day basis, as arbitrary, illegal and
unconstitutional, discriminatory violating Articles 14, 16, 19 (1) (g) and 21 of the
Constitution of India, apart from violating the legal right of the petitioner under A.P.
Reorganization Act 2014, and issue consequential directions, directing the Respondents
No.1, 2 and 3, to forthwith provide and extend special status to State of Andhra

Pradesh, strictly implementing the provisions of A.P. Reorganization Act 2014 i.e.
Section 6, 90, 92, 93 and 94 etc., and further direct the respondents No. 4 and 5, to
conduct the proceedings/ business of the house without unreasonable adjournment,
except under extra ordinary circumstances, prevailing as per the Parliament practice,
with a further direction, not to pay the pay and allowances to the Members of both the
houses, who are responsible for interfering and interrupting the proceedings of the
house and consequently adjourning the both the houses repeatedly, from time to time,
and day to day;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents not to shift any offices, establishments, institutions existing in
the present capital of sate of Andhra Pradesh, i.e Amaravathi by continuing the
Amaravathi as the capital city for the state of Andhra Pradesh, pending disposal of Writ
Petition .No. 20622 of 2018, on the file of the High Court.

IA NO: 2 OF 2018

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased direct
the Respondents No.1, 2 and 3, to provide and extend special status to State of Andhra
Pradesh apart from strictly implementing the provisions of A.P. Reorganization Act 2014
i.e. Sections 6, 90, 92, 93 and 94 respectively, pending disposal of the writ petition.,
pending disposal of Writ Petition .No. 20622 of 2018, on the file of the High Court.

IA NO: 1 OF 2018

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased direct the
respondents No.4 and 5 to conduct the proceedings / business of the House, without
repeatedly, unreasonably adjourning, except under extraordinary and_ special
circumstances, prevailing as per the Parliament Practice, and further direct not to pay
the salary and allowances to the Members of both the houses, who are responsible for
interfering and interrupting the proceedings of the house and consequently adjourning
both the houses repeatedly, from time to time, and day to day, pending disposal of the
Writ Petition No.20622 of 2018, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court 23.01.2020 made herein and
upon hearing the arguments of SRI.P.V.KRISHNAIAH Advocate for the Petitioner,
Sri.N.Harinath, Asst. Solicitor General for the Respondent Nos.1 & 2, Sri Mukul Rohatgi,
Senior Counsel for Respondent No.3 & 4.

W.P.(PIL).No.34 OF 2019

Between:

K Ramakrishna, S/o.Konathala Venkat Rao, Aged about 60 years, Ex-Member of
Parliament, Former Minister, Government of Andhra Pradesh, R/o.D.No.16-3-158/1,
Gavarapalem Anakapalli - 531 002, Visakhapatnam District, Aadhar Card No.
331294025220 PAN No- AJEPR4896A Bank Account No- 10023826141 State Bank of
India, Sansad Bhavan, New Delhi.

weweee Petitioner

AND
1. Union of India, Rep.by its Cabinet Secretary, Cabinet Secretariat, New Delhi -
110004.
2. NITI Aayog, Rep.by its Vice Chairman, Parliament Street, New Delhi - 110001.
3. State of Andhra Pradesh, Rep.by its Chief Secretary, Secretariat, Velagapudi,
Guntur District.

100

wesaes Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ of Mandamus, or any other appropriate writ, order or direction, declaring
the action of the 'st respondent in not implementing the provisions of the
A.P.Reorganisaiton Act 2014 and also not executing the assurances, dated 20.02.2014
that were given at the time of bifurcation of the Erstwhile State of Andhra Pradesh
assuring 'Special Category Status' for the benefit of the newly created State of Andhra
Pradesh as illegal, arbitrary, malafidy and in violation of the provisions of the
A.P.Reorganisation Act 2014 and further direct the 1st respondent immediately comply
with all the provisions of A.P.Reorganisation Act 2014 which have been incorporated for
the benefit of new State of Andhra Pradesh;

IA NO: 1 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to grant
interim direction directing the 1st respondent to immediately grant the Special Category
Status to the newly created State of Andhra Pradesh under the provisions of
A.P.Reorganisation Act 2014 and the assurances made on 20.02.2014, pending
disposal of the above Writ Petition No.(PIL) 34 of 2019, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of SRI.C.RAGHU Advocate for
the petitioner, SRILN.HARINATH, learned Assistant Solicitor General, for Respondent
No.1 & 2 and Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondent No.3.

W.P.(PIL)No.42 OF 2020

Between:
Avala Nanda Kishore, S/o A. Prakash, aged about 41 years, Occ. Farmer,R/o 1-16a
Krishnayapalem Guntur District, A.P 522503. Unique Id No.800557008834.
....Petitioner
AND
1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.
2. The State of Andhra Pradesh, through its Principal Secretary, Revenue Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.
3. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delh1,110001.
4. The A.P Capital Region Development Authority, rep. by its Commissioner, Thullur,
Guntur District, Amaravati.
The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.
The District collector, Guntur District.
The District Collector, Krishna District.

.....Respondents
Petition under Article 226 of the Constitution of India praying that in the circumstances
stated in the affidavit filed therewith, the High Court may be pleased to issue an
appropriate writ, order or direction particularly one in the nature of writ of mandamus.
i.Declaring the action of the respondents in issuing G.O.MS.No. 107 MA and UD (CRDA)
Department, dated 25.02.2020 without developing the capital city in accordance to the
notified perspective master Plan, dated 22.02.2016 as violative of Capital Region
Development Authority Act,2014 and rules framed thereunder and the Zoning regulations of
Amaravati Capital city, iii Quashing and setting aside G.O.MS.No. 107 MA and UD (CRDA)
Department, dated 25.02.2020 issued ordering to allot the house sites to the beneficiaries of
different areas in Amaravati for being violative of the basic structure of the Capital city,
Zoning regulations of Amaravati Capital city, Capital Region Development Authority
Act,2014 and rules framed thereunder, iii:.Quashing and setting aside G.O.M.S.No.44, dated
12.02.2020 for being violative of the Andhra Pradesh Assigned Lands Prohibition of

101

Transfer Act, 1997 and consequentially set aside the Circular memo No. REV 01- LANA
OMISC/619/2019-ASSN-I and any other consequential proceedings in furtherance thereto

1.A No. 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
implementation of G.O.MS.No: 107 MA & UD (CRDA) Department, dated 25.02.2020
issued ordering, to allot the house sites to the beneficiaries of different areas in
Amaravati for being violative of the basic structure of the Capital city, Zoning regulations
of Amaravati Capital city, Capital Region Development Authority Act, 2014 and rules
framed there under, pending disposal of Writ Petition (PIL) No. 42 of 2020, on the file of
the High Court.

|.A No. 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
implementation of G.O.MS.No.44, dated 12.02.2020 issued granting free hold, 5 years
lock-in-period patta violating the Andhra Pradesh Assigned Lands Prohibition of
Transfer Act, 1997, pending disposal of Writ Petition (PIL) No. 42 of 2020, on the file of
the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the order of the High Court order, dated 23.03.2020 made in I.A.No.1 & 2 of
2020 IN W.P.(PIL).No.42 of 2020 and upon hearing the arguments of SRI KARUMANCHI
INDRANEEL BABU Advocate for the petitioners and of Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondents.

W.P.(PIL)No.49 OF 2020

Between:

4. GHari Govinda Prasad, S/o Koteswara Rao, aged 37 years, R/o D.No.1-47,
Velagapudi village, Amaravathi, Guntur District, Mobile No- 243126, Mail !.D-
[email protected] Aadhaar Card No-859293246128, Account No-
30310004001, State Bank of India, Mandadam Branch,Guntur District.

2. D.Srinivasa Rao, S/o Rama Koti, aged 47 years, R/o D.No.3-32/1, Velagapudi
village, Amaravathi, Guntur District. Aadhaar Card No.- 760267530762, Account
No- 11265677309, State Bank of India, Mandadam Branch, Guntur District.

3. G.Namo Narayana, S/o Sitaramaiah, aged 55 years, R/o D.No.13-40, Tulluru
village, Amavarathi, Guntur District. Aadhaar Card No.- 7595492361050,
Account No- 088301000003660, Indian Overseas Bank, Thullur Branch, Guntur
District.

4. D.Srinivas, S/o Gopaiah, aged 49 years, R/o D.No.5-97, Thulluru_ village,
Amaravathi, Guntur District. Aadhaar Card No.- 637039802867, Account No-
11265677309, State Bank of India, Mandadam Branch, Guntur District.

5. K.Srinivasa Rao, S/o Venkateswara Rao, aged 50 years, R/o D. No.1-60/2,
Borupalem, Amaravathi, Guntur District. Aadhaar Card No.- 540909869840,
Account No- 033301000010120, Indian Overseas Bank, Thullur Branch, Guntur
District.

6. J.Sankara Rao, S/o Venkateswara Rao, aged 61 years, R/o Borupalem,
Amaravathi, Guntur District. Aadhaar Card No.- 285762153885, Account No-
62354945608, State Bank of India, Thullur Branch, Guntur District

weeeee Petitioners
AND

4. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue
Department (Assignment), Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District.

2. The A.P. Capital Region Development Authority, Rep. by its Commissioner, Karl
Marx Road, Lenin Centre, Vijayawada.

3. The District Collector, Guntur District.

4. The District Collector, Krishna District.

102

5. State of Andhra Pradesh, Rep. by its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Buildings,
Velagapudi, Amaravathi, Guntur District.

weeeee Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ, order or direction more particularly one in the nature of writ of Mandamus to
declaring the to issue a writ, order or direction more particularly one in the nature of Writ
of Mandamus by declaring. 1). the action of the respondents in proposing to allotlands
to an extent of Ac.1251.51 Cents in the villages of Nowluru, Krishnayapalem,
Nidamarru, Inavolu, Kuragallu and Mandadam to Economically Weaker Sections of
Vijayawada Municipal Corporation, Tadepalli Municipality, Mangalagiri Municipality and
selected Gram Panchayats of Tadepalli, Duggirala, Mangalagiri and Pedakakani
Mandals under 'Pedalakandariki Illu'' programunder G.O.Ms.No.107 Municipal
Administration and Urban Development (CRDA.2) Department, dated 25.02.2020.
ii).G.O.Ms.No.367 Revenue (Assignment-l) Department, dated 19.08.2019 and.
iii).G.O.Ms.No.488 Revenue (Assignment-l) Department, dated 02.12.2019asarbitrary,
illegal, mala fide, colorable exercise of power and in violation of provisions of
A.P.Assigned Lands (Prohibition of Transfer) Act, 1977, A.P.Capital Region
Development Authority Act, 2014 and unconstitutional and to consequentially set aside.
1.) G.O.Ms.No.107 Municipal Administration and Urban Development (CRDA.2)
Department, dated 25.02.2020 ii).G.O.Ms.No.367 Revenue (Assignment-l) Department,
dated 19.08.2019 and. iii).G.O.Ms.No.488 Revenue (Assignment-l) Department, dated
02.12.2019.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of G.O.Ms.No.107 Municipal Administration and Urban
Development (CRDA.2) Department, dated 25.02.2020, pending disposal of Writ
Petition (PIL) 49 of 2020, on the file of the High Court.

learned senior counsel / Advocate General to the Respondents / for the State for
Respondents.

TAKEN UP (PIL) NO: 50 OF 2020

Between:

In Re

Letter dt.28-02-2020 addressed by Mr. Andra Malyadri, State General Secretary,
Society to Fight Against Caste Discrimination (KVPS), Vijayawada

weer Petitioner
AND

14. The State of Andhra Pradesh, Represented by Chief Secretary, Velagapudi,
Amaravati, Guntur District.

2. The State of Andhra Pradesh, Represented by its Principal Secretary, Revenue

Department, Velagapudi, Amaravati, Guntur District.

The District Collector, West Godavari District, Eluru.

The District Collector, Visakhapatnam District, Visakhapatnam.

The District Collector, Prakasam District, Ongole.

The District Collector, Vizianagaram District, Vizianagaram.

The District Collector, Guntur District, Guntur

NOORY

secon Respondents

103

Petition under Article 226 of the Constitution of India praying for the reasons
stated in the Letter dt.28-02-2020 addressed by Mr. Andra Malyadri, State General
Secretary, Society to Fight Against Caste Discrimination (KVPS), Vijayawada, the
Honourable High Court may be pleased to issue a writ of mandamus directing the
respondents (i) not to dispossess any poor people who are in possession of
Government lands having eligibility but not having pattas and (ii) to restrain the
Government from taking away the lands of the poor people belonging to Scheduled
Castes and Scheduled Tribes who are in possession of such lands by virtue of pattas
on the ground that the Government has a right to take away the patta lands;

The petition coming on for hearing, upon perusing the letter filed herein in
support thereof and the and upon hearing the arguments of learned Advocate General
for Respondents.

W.P.(PIL).No.64 OF 2020

Between:

1. Bhusekharana Land Pooling Raithu Kooli Nirvasithula Sankhema Sangam,
(Welfare Society for the displaced Agriculture Labour due to land pooling and
land acquisition) Regd.No.112 of 2020, Dr.No.12-4-2/4, Opposite RTC Complex,
Doddi Ramanaidu Bhavan, Anakapalli, Visakhapatam District, Rep. by its
President G.Sriram, S/o China Kondiah , aged 39 years, R/ o Jagannadhapuram
Village, Konam Panchayat, Visakhapatnam District.

2. G.Sriram, S/o China Kondiah, Aged 39 years, R/o Jagannadhapuram Village,
Konam Panchayat, Visakhapatnam District.

3. K.Lokanadham, S/o Appala Swamy, Aged 48 years, R/o Dr.No.3-147/1,
Ambedhkar Colony, Boravalipalem, Paradesipalem Post, Bheemipatnam
Mandal, Visakhapatnam District.

...Petitioners

AND

1. The State of Andhra Pradesh, Represented by its Principal Secretary, Municipal
Administration And Urban Development (M) Department, Secretariat Buildings,
Velagapudi, Thuilur Mandal, Amaravathi, Guntur District.

The District Collector, Visakhapatnam District, Visakhapatnam.

Visakhapatnam Metropolitan Region Development Authority, (VMRDA) formerly
known as Visakhapatnam Urban Development Authority (VUDA), Rep. by its
Metropolitan Commissioner, Visakhapatnarn

Revenue Divisional Officer, Revenue Divisional Officer, Visakhapatnam,
Visakhapatnam District.

Revenue Divisional Officer, Anakapalli, Visakhapatnam District.

Tashildar, Anakapalli, Visakhapatnam District.

Tashildar, Anandapuram, Visakhapatnam District.

Tashildar, Bheeminipatnam Visakhapatnam District.

Tashildar, Gajuwaka, Visakhapatnam District.

10. Tashildar, Pedagantyada, Visakhapatnam District.

11. Tashildar, Padmanabham, Visakhapatnam District.

12. Tashildar, Paravada, Visakhapatnam District.

13. Tashildar, Pendurthi, Visakhapatnam District.

14. Superintendent of Police, Visakhapatnam Rural, Visakhapatnam.
15.Commissioner of Police, of Visakhapatnam City.

CONOO ff

...Respondents

Petition under Article 226 of the Constitution of India praying that in the circumstances
stated in the affidavit filed therewith, the High Court may be pleased to issue a writ or
order or direction with more particularly in the nature of WRIT OF MANDAMUS
declaring the action of the Respondent authorities in deciding to take away the
assigned and unassigned agricultural lands, in Visakhapatnam district in the name
of providing house sites for poor people in the name of voluntary pooling as illegal,
unconstitutional and consequently set aside the GO MS No.72, MA & UD.
Department, Dt.25.01.2020 issued by the Respondent authorities

104

1.A.NO.1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased to suspend the
operation of GO Ms.No.72, M.A. 86 U.D Department, Dt.25.01.2020 while directing the
respondents not to take possession of the subject lands mentioned in this GO, pending
disposal of Writ Petition (PIL) No. 64 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court order, dated
23.03.2020 made in |.A.No.1 of 2020 IN W.P.(PIL).No.64 of 2020 and upon hearing
the arguments of SRI.K.S. MURTHY Advocate for Petitioners, and of Sri Rakesh
Dwivedi, learned senior counsel / Advocate General to the Respondents / for the
State for Respondent Nos.2 & 4 to 13 to 15, Sri V.Surya Kiran, learned Standing
Counsel for Respondent No.3.

WRIT PETITION NO: 5140 OF 2020

Between:
Kolli Sambasiva Rao, S/o Koti Ratnam, job, Aged year 50 years, R/o 12-41,
Tulluru, Guntur District.
...Petitioner
AND

1. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-|, 1st floor,
Secretariat Velagapudi, Amaravati, A.P.

2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. The Chairman, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

5. The Commissioner, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Govemorpeta, Vijayawada.

...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
pass an appropriate Writ or Order of Direction, more particularly in the nature of a Writ
of Mandamus declaring the actions of the State Government in issuing G.O.Ms. No.
107, dated 25.02.2020 as being illegal, arbitrary and violative of the Articles 14, 19, 21
and Article 300-A of the constitution of India, 1950 as well as the APCRDA Act and the
rules framed thereunder, and consequently set aside the same

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents not to take steps to implement G.O.Ms.No. 107, dated 25" February
2020, pending disposal of Writ Petition 5140 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri.Arun Showri Gorremuchu
Advocate for the Petitioner, and of Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondents.

WRIT PETITION NO: 5410 OF 2020

Between:
1. Dasari Chellayamma, W/o. Late Chinna Demudu, Aged 55 years, Cooli, R/o. D.
No.5-137, Dasari Veedhi, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

105

2. Dasari Pushpa, W/o. Joginaidu Aged 33 years, Cooli, R/o. D. No. 5-138, Dasari
Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

3. Dasari Devi, W/o. Lakshmana Aged 35 years, Cooli, R/o. D. No. 5-132, Dasari
Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

4. Pandala Gowri, W/o. Pandala Parasuramudu Aged 49 years, Cooli, R/o. D. No.
5-139, Dasari Street, Near Water Tank, Kothakota Village, Ravikamatham
Mandal, Visakhapatnam District.

5. Dasari Appalaraju, W/o. Chinnabbai Aged 47 years, Cooli, R/o. D. No. 5-136,
Water Tank Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

6. Dasari Rajulamma, W/o. Late Rajubabu Aged 74 years, Cooli, R/o. Dasari Street,
Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

7. Dasari Krishnaveni, W/o. Nageswara Rao. Aged 44 years, Cooli, R/o. H. No.007,
Dasari Street, Near Water Tank, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

8. Dasari Lakshmi, W/o. Seshu Aged 34 years, Cooli, R/o. Dasari Street, Near
Water Tank, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

9. Dasari Ganesh, W/o. Ramu Aged 44 years, Cooli, R/o. H. No. 3-268, R. Kotturu,
T. Arjapuram, Tamaracherla, Ravikamatham Mandal, Visakhapatnam District.

10.Dasari Jyothi, W/o. Dasari Siva, Aged 29 years, Cooli, R/o. H, No.1480,
Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

11.Pandala Ratnam, W/o. Jogunaidu Aged 59 years, Cooli, R/o. H. No. 5-191,
Dasari Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

12.T immapathi Satuyavathi, W/o. Chandra Rao, Aged 37 years, Cooli, R/o. D. No.
5-127, Dasari Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

13. Janapareddy Ratnam, W/o. Raja Rao Aged 44 years, Cooli, R/o. D. No. 5-140,
Dasari Street, Near Water Tank, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

14.Dasari Naga Venkata Siva Phani Kumar, S/o. Nookaraju, Aged 19 years, R/o.
Vellanki Veedhi, Kothakota Village, R avikamatham Mandal, Visakhapatnam
District.

15.Annam Laxmi, W/o. Late Ramana Aged 59 years, Cooli, R/o. D. No. 10-191,
Dasari Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

16.Dasari Arjlunamma, W/o. Satya Rao Aged 54 years, Cooli, R/o. H. No. 10-21,
Vellanki Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

17.Caelluboyina Venkayamma, W/o. Appa Rao, Aged 54 years, Cooli, R/o. D. No.
10-14, Vellanki Street, Rolugunta, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

18.Adduri Nookaratnam, W/o. Adduri Appa Rao, Aged 54 years, Cooli, R/o. D. No.
10-123, Vellanki Street, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

19.Duppatla Nagamani, W/o. Late Appa Rao Aged 50 years, Cooli, R/o. D. No. 5-
147, Sivalayam Street, Near Water Tank, Kothakota Village, Ravikamatham
Mandal, Visakhapatnam District.

20.Vellanki Rama Rao, S/o. Rajababu Aged 71 years, Cooli, R/o. D. No. 10-96,
Main Road, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

21.Duppatla Nookaraju, W/o. Late Maridiyya Aged 59 years, Cooli, R/o. D. No. 5-
147, Dasari Street, Near Water Tank, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

22.Kundrapati Gowri Lakshmi, W/o. Manikyam Aged 27 years, Cooli, R/o. D. No. 5-
85, Giduthuru, Visakhapatnam District.

23.Dasari Ramu, S/o. Late Ramana Aged 38 years, Cooli, R/o. H. No. 10-110,
Vellanki Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

24.Pilla Rajulamma, W/o. Rajubabu Aged 60 years, Cooli, R/o. H. No. 3-101,
Chettupalle Village, Narsipatnam Mandal, Visakhapatnam District.

106

25.Perpu Nagamani, W/o. Late Demudu Aged 60 years, Cooli, R/o. H. No. 5-128,
Dasari Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

26. Vellanki Sridevi, W/o. Kondaiah Aged 34 years, Cooli, R/o.Vellanki Street,
Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

27.Yellanki Kondamma, W/o. Rajubabu Aged 56 years, Cooli, R/o. D. No. 6-168,

_ Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

28.Dasari Ravanamma, W/o. Eswara Rao Aged 39 years, Cooli, R/o. H. No. 11-
112/B, Vellanki Street, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

29. Dasari Maridiyya Naidu, S/o. Durgalu Aged 51 years, Cooli, R/o. H. No. 11-112
Vellanki Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

30.Nadupuri Lakshmi, W/o. Appa Rao Aged 51 years, Cooli, R/o. H. No. 7-15,
Ambedkar Colony, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

31.Nadupuri Chinnathalli, W/o. Late Ramulu Aged 75 years, Cooli, R/o. H. No. 7-15,
Ambedkar Colony, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

32.Nadupuri Puspalatha, D/o. Rajababu Aged 33 years, Cooli, R/o. H. No. 6-214,
Sarada Nagar 4th Street, Kothuru, Anakapalli Thumpala, Visakhapatnam District.

33. Dasari Ramanamma, W/o. Late Maridiyya Aged 54 years, Cooli, R/o. H. No. 11-
112/A, Vellanki Street, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

34.Kalam Ramanamma, W/o. Maridayya Aged 44 years, Cooli, R/o. Peda Sopa
Street. Kothakota, Ravikamatham Mandal, Visakhapatnam District.

35.G arrala Chinnammalu, W/o. Late Pydikonda Aged 72 years, Cooli, R/o. H. No.
11-149, Matta Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

36.Gurrala Chinnammalu, W/o. Narayan Rao Aged 59 years, Cooli, R/o. Guruvu
Veedhi, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

37.Battula Shanthamma, W/o. Nookaraju Aged 74 years, Cooli, R/o. H. No. 94,
Gatreddi Street, Near Water Tank, Kothakota Village, Ravikamatham Mandal,
Visakhapatnam District.

38. Veeravilli Raju, W/o. Kalyanam Aged 60 years, Cooli, R/o. H. No. 8-134, Gandhi
Nagar, Kothakota Village, Ravikamatham Mandal, Visakhapatnam District.

39. Dwarapureddy Raja Rao, S/o. Gandhi Aged 64 years, Cooli, R/o. H. No. 13-136,
Garuvu Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

40. Dasari Siva, S/o.Late Chinna Demudu Aged 29 years, Cooli, R/o. H. No. 5-137,
Dasari Veedhi, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

41.Pediredla Pushpa, W/o. Ramanaji Aged 42 years, Cooli, R/o. H. No. 2-131,
Battula Veedhi, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

42.Dasari Satyavathi, W/o. Raj ababu Aged 37 years, Cooli, R/o. H. No. 11-112,
Vellanki Street, Kothakota Village, Ravikamatham Mandal, Visakhapatnam
District.

43.Gali Eswaramma, W/o. Gali Ramana Aged 44 years, Cooli, R/o. Main Road,
Dondapudi Village, Ravikamatham Mandal, Visakhapatnam District.

44.Gali Ramanamma, W/o. Rajubabu Aged 39 years, Cooli, R/o. H. No.1-14,
Sitharamapuram, Dondapudi Chivara, Dondapudi Village, Ravikamatham
Mandal, Visakhapatnam District.

45.Gali Lakshmi, W/o. Gali Gangaraju Aged 44 years, Cooli, R/o. H. No.2-55,
Sitharamapuram, Dondapudi Chivara, Dondapudi Village, Ravikamatham
Mandal, Visakhapatnam District.

46.Gali Ramu, W/o. Gali Sattibabu Aged 41 years, Cooli, R/o. Sitharamapuram,
Dondapudi Village, Ravikamatham Mandal, Vis ikhapatnam District.

47.Gali Bhavani, W/o. Gali Sivaji Aged 34 years, Cooli, R/o. H. No.5-55,
Sitharamapuram, Dondapudi Village, RaN ikamatham Mandal, Visakhapatnam
District.

107

48. Galli Venkata Laxmi, W/o. Tatababu Aged 45 years, Cooli, R/o. H. No.7-42, Ma n
. Road, Dondapudi Village, Ravikamatham Mandal, Visakhapatnam District.

49. Bangaru Varahalamma, W/o. Rajulu Aged 45 years, Cooli, R/o. Sitharamapuram,
Baus Chivara, Dondapudi Village, Ravikamatham Mandal, Visakhapatnam

istrict.

50.Bangaru Prasad, S/o. Rajulu Aged 30 years, Cooli, R/o. Sitharamapuram,
Dondapudi Chivara, Dondapudi Village, RaN ikamatham Mandal, Visakhapatnam
District.

51.Bangaru Venkata Lakshmi, W/o. Atchimnaidu, Aged 30 years, Cooli, R/o.
Dondapudi Village, RaN ikamatham Mandal, Visakhapatnam District.

52.Banagaru Venkata Lakshmi, W/o. Srinivasa Rao, Aged 34 years, Cooli, R/o. H.
No.1-23, Dondapudi Village, Ravikamatham Mandal, Visakhapatnam District.

53.Gali Chinabulli, W/o. Bennam Naidu, Aged 60 years, Cooli, R/o. H. No.1-9,
Dondapudi Village, Ravikamatham Mandal, Visakhapatnam District.

54.Gavireddi Rajulamma, W/o. Rajubabu, Aged 50 years, Cooli, R/o. H. No.1-2,
Gampavanipalem, Kothapatnam, RaN ikamatham Mandal, Visakhapatnam Distr-
ct.

55.Mokireddi Triveni, W/o. Appalanaidu, Aged 39 years, Cooli, R/o. H. No.7-18,
Garwavanipalem, Kothapatnam, Ravikamatham Mandal, Visakhapatnam District

56.Mittana Santoshi, W/o. Ramana, aged 44 years, Cooli, R/o. H. No.2-34,
Gampavanipalem, Kothapatnam, Ravikamatham Mandal, Visakhapatnam
District.

57.Mittana Devi, W/o. Eswara Rao, Aged 37 years, Cooli, R/o. H. No.1-62,
Gampavanipalem, Kothapatnam, Ravikamatham Mandal, Visakhapatnam
District.

58. Makireddi Varahalamma, W/o. Rajubabu, Aged 41 years, Cooli, R/o. H. No.1-58,
Gampavanipalem, Z. Kothapatnam, Ravikamatham Mandal, Visakhapatnam
District.

59.Makireddi Ramanamma, D/o. Late Suryanarayana, Aged 59 years, Cooli, R/o. H.
No.7-18, Kinda Veedhi, Z. Bennavaram, Kothakota, Ravikamatham Mandal,
Visakhapatnam District.

60. Bondala Chilukamma, D/o. Valli Appa Rao Aged 35 years, Cooli, R/o. H. No., 11-
17, Burugupalem Post, Papayyapalem, Visakhapatnam District.

61.Vallu Demudamma, D/o. Bondala Achiyya, Aged 57 years, Cooli, R/o. H. No.1-
12, Yatha Street, L Puram, Ordinary Laxmipuram, Chettupalli Post, Narsipatnam,
Visakhapatnam District.

62.Nurukurthi Nookamma, W/o. Rajulu, Aged 75 years, Cooli, R/o. H. No.10-2,
Modakonda Colony, Kothakota, Ravikamatham Mandal, Visakhapatnam District.

63. Gudivada Mallayamma, W/o. Musili, Aged 64 years, Cooli, R/o. H. No.19-60,
Modakonda Colony, Kothakota, Ravikamatham Mandal, Visakhapatnam District.

64.Bantu Subbalakshmi, D/o. Dasari Demudu, Aged 32 years, Cooli, R/o. H. No.C-
65/1, BC Colony, Giduthuru Post, Visakhapatnam District.

65.Gadi Ratnam, W/o. Gadi Ganesh, Aged 29 years, Cooli, R/o. Gotivada
Agraharam, V eeranarayanam, Madugula Mandal, Visakhapatnam District.

66. Vellanki Rajyalakshmi, D/o. Raju, Aged 22 years, Cooli, R/o. H. No.1-39, V
ellanki Street, Kothakota, Ravikamatham Mandal, Visakhapatnam District.

67.Gatreddy Jaya, W/o. Nageswara Rao, Aged 56 years, Cooli, R/o. Opposite
Sivalay am Kothakota, Ravikamatham Mandal, V sakhapatnam District.

68. Peluri Meenakshi, D/o. Chitrada Appa Rao, Aged 40 years, Cooli, R/o. H. No.8-
55, Dtwangula Street, Balighattam Post, Blialigattam, Visakhapatnam District.
69.Gurrala Lakshmi, W/o. Nageswara Rao, Aged 44 years, Cooli, R/o. H. No.16-
107/2, Garuvu Veedhi, Kothakota, Ravikamatham Mandal, Visakhapatnam

District.

70.Lanka China Babu, S/o. Gangaraju, Aged 32 years, Cooli, R/o. H. No.3-12,
Gompavanipalem, Kothapatnam, Ravikamatham Mandal, Visakhapatnam
District.

71.Sinbothi Bapunaidu, S/o. Nukalamma, Aged 62 years, Cooli, R/o. H. No.3-137,
Kasireddypalem, Jaggampeta, Visakhapatnam District.

72.Mittana Haribabu, S/o. Late Rajubabu, Aged 30 years, Cooli, R/o. H. No.2-34,
Garnpavanipalem, Kothakota, Ravikamatham Mandal, Visakhapatnam District.

108

73.Makireddy Malleswari, W/o. Ramana, Aged 44 years, Cooli, R/o. H. No.1-10,
Go.gamcheedipalle, Kothapatnam, Ravikamatham Mandal, Visakhapatnam
District.
74,.Velamkayala Satyavathi, W/o. Appa Rao, Aged 30 years, Cooli, R/o. H. No.2-
164, Near Main Road, Komallapudi, Butchayyapalem Visakhapatnam District
...Petitioners
AND
1. The State Of Andhra Pradesh, represented by its Principal Secretary, Revenue
Department. Secretariat, Velagapudi, Guntur District.
2. The District Collector and District Magistrate, Visakhapatnam District,
Visakhapatnam. --
3. The Revenue Divisional Officer, Narsipatnam, Visakhapatnam District.
4. The Tahsildar, Ravikamatham Mandal, Visakhapatnam District.
...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a Writ, order or direction, especially one in the nature of Writ of Mandamus,
declaring the action of the 4" respondent in interfering with our possession of the
agricultural lands in S.Nos. 43, 44, 45, 46, 49, 50, 55 and 93 of Dondapudi Village,
Ravikamatham Mandal, Visakhapatnam District in order to Scheme is illegal, arbitrary,
violation of Principles of Natura Justice and Articles, 14, 21 and 300-A of Constitution of
India and consequently direct the respondents not to interfere with petitioners
possession of the agricultural lands in S.Nos. 43, 44, 45, 46, 49, 50, 55 and 93 of
Dondapudi Village, Ravikamatham Mandal, Visakhapatnam and assign house site
pattas.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to interfere with the petitioners possession of agricultural lands in
S.Nos. 43, 44, 45, 46, 49, 50, 55 and 93 of Dondapudi Village, Ravikamatham Mandal,
Visakhapatnam District, pending disposal of Writ Petition 5410 of 2020, on the file of the
High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri.S.Subba Reddy Advocate
for the Petitioner and of the and of Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondents.

WRIT PETITION NO: 5515 OF 2020

Between:

Akula Narayanamma, W/o. Subba Rao, Aged 55 years, Occ. Cultivation, R/o.

Raghavapuram Village, Chintalapudi Mandal, West Godavari District

..._Petitioner
AND
1. The State Of AP, Rep. by its Principal Secretary to Government, Revenue

Department, Secretariat, Velagapudi, Amaravati, Guntur District.
District Collector, West Godavari District at Eluru.
Revenue Divisional Officer, Eluru Revision Division, West Godavari District.
Tahsildar, Chintalapudi Mandal, West Godavari District.

Pwd

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ, order or direction more particularly one in the nature of WRIT OF
MANDAMUS declaring the action of the respondents particularly 4" respondent in
insisting petitioner to vacate from her agriculture land of Ac. 3.99 cents covered by
Survey No. 3/3 of Raghavapuram Village in Chintalapudi Mandal of West Godavari
District and deletion of petitioner's name from Record of Rights, Online Adanga/Pahani
and Pattadar Passbook in spite of Order, dated 24.12.2019 in W.P.No.20925 of 2019
passed by this Hon'ble Court directing the 3% respondent to decide petitioner's Appeal

109

and Stay Petition pending with 3 respondent, as illegal, irregular, irrational, violative of
principles of natural justice, provisions of Andhra Pradesh Assigned Lands (Prohibition
of Transfers) Act, 1977 and offends Articles 14, 21 and 300-A of Constitution of India
and consequently direct the respondents to restore petitioner's name in revenue records
such as Online Ada.ngal/Pahani, Pattadar Passbook and Record of Rights in respect of
her said land, without interfering with her possession over the said land.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to interfere with petitioner's possession over her agriculture land of Ac.
3.99 cents covered by Survey No. 3/3 of. Raghavapuram Village in Chintalapudi Mandal
of West Godavari District and consequently direct the respondents to restore petitioenr's
name in revenue records such as Online Adangal/Pahani, Pattadar Passbook and
Record of Rights in respect of her said land, pending disposal of Writ Petition No.5515
of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 05-03-2020 made
herein and upon hearing the arguments of M/s.Nimmagadda Revathi Advocate for the
Petitioner and of and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General
to the Respondents / for the State for Respondents.

WRIT PETITION NO: 5994 OF 2020

Between:
1. Pathan Munna, S/o Jani Khan, Age 29 years, labourer, R/o 6-27, Rayapudi,
Rayapudi, Guntur District.
2. Shaik Khasim Ali, S/o , aged about 27 years, labourer, R/o Rayapudi, Guntur
District.
3. Shaik Subhani, C/o Shaik Ameer, aged about 30 years, labourer, R/o 4-153-1,
Rayapudi, Guntur District.
...Petitioners
AND

1. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. The Chairman, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Governorp eta, Vijayawada.

5. The Commissioner, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Govemorpeta, Vijayawada.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
pass an appropriate Writ or Order of Direction, more particularly in the nature of a Writ
of Mandamus declaring the actions of the State Government in issuing G.O.Ms. No.
107, dated 25.02.2020 as being illegal, arbitrary and violative of the Articles 14, 19, 21
and Article 300-A of the constitution of India, 1950 as well as the APCRDA Act and the
rules framed thereunder, and consequently set aside the same.

110

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents not to take steps to implement G.O.Ms.No.107, dated 25" February 2020,
pending disposal of Writ Petition 5994 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Arun Showri Gorremuchu
Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel / Advocate
General to the Respondents / for the State for Respondent Nos.1 to 3 and of Sri Kasa
Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent Nos.4 &5.

WRIT PETITION NO: 10868 OF 2020

Between:

1. Duvvu Suramma, W/o. Late Suri, Aged about 63 years, Occ. House-hold duties,
R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District.

2. Duvvu Yerrayya, S/o. Late Suri, Aged about 45 years, Occ. Cultivation, R/o
Tudem Village, Bhogapuram Mandal, Vizianagaram District.

3. Duvvu Appanna, s/o. Late Suri, Aged about 36 years, Occ. Cultivation, R/o
Tudem Village, Bhogapuram Mandal, Vizianagaram District.

4. Duvvu Ramakrishna, S/o.Late Suri, Aged about 32 years, Occ Cultivation, R/o
Tudem Village, Bhogapuram Mandal, Vizianagaram District.

5. Pyla Suramma, W/o.Appanna, Aged about 42 years, Occ. House-hold duties,
R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District.

6. Pyla Ronda, W/o.Durga Rao, Aged about 38 years, Occ. House-hold duties, R/o
Pylapeta Village, hamlet of Annavaram Village, Bheemunipatnam Mandal,
Visakhapatnam District

...Petitioners
AND

1. The State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velagapudi, Guntur District Rep. by its Principal Secretary.

2. The State of Andhra Pradesh, Municipal Administartion and Urban Development
(M) Department, Secretariat Building, Velagapudi, Guntur District Rep. by its
Principal Secretary.

3. The District Collector, Visakhapatnam District.

4. The Revenue Divisional Officer, Visakhapatnam Sub Division, Visakhapatnam
District.

5. The Tahsildar, Bheemunipatnam Mandal, Visakhapatbam District

6. The Sub-Registrar, Office of the Sub-Registrar/Joint Registrar, Bheemunipatnam,
Visakhapatnam District.

...Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ of mandamus or any other appropriate writ or direction declaring the
highhanded action of the respondents No. 3 to 5 herein in proposing to provide house
sites to the weaker sections under Navaratnalu Pedhalu Andarik Illu scheme in
petitioners lands situated in Sy No. 101-1 to an extent of Ac 10.80 cents of Annavaram
Village, Bheemunipatnam Mandal, Visakhapatnam District, under Land Pooling Scheme
vide G.O.Ms No. 72, dated 25.01.2020, without issuing any notice, without initiating the
proceedings under The Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act,'2013 (Act No. 30 of 2013), and without
following the due process of law as illegal, arbitrary, against the principles on natural
justice and consequently direct the respondents No. 3 to 5 not dispossess the
petitioners from the possession and enjoyment of the lands situated in Sy No. 101-1 to
an extent of Ac 10.80 cents of Annavaram Village, Bheemunipatnam Mandal,
Visakhapatnam District.

111

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings including dispossession of the petitioners from the lands situated in
Sy No. 101-1 to an extent of Ac 10.80 cents of Annavaram Village, Bheemunipatnam
Mandal, Visakhapatnam District, pending disposal of Writ Petition 10868 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri Taddi Nageswara Rao
Advocate for the Petitioner and of the Advocate General for the Respondents.

WRIT PETITION NO: 10881 OF 2020

Between:

1. Duvvu Yerrayya, S/o Late Ramulappadu, Aged about 60 years, Om Cultivation,
R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District.

2. Duvvu Appanna, S/o Late Ramulappadu, Aged about 50 years, Occ. Cultivation,
R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District.

3. Duvvu Durga Rao @ Durgayya, S/o Late Ramulappadu, Aged about 45 years,
Occ.Cultivation, R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District.

4. Duvvu Appalanarsi, S/o Late Ramulappadu, Aged about 42 years, Occ.
Cultivation, R/o Tudem Village, Bhogapuram Mandal, Vizianagaram District

...Petitioners
AND

1. The State of Andhra Pradesh, Revenue Department, Secretariat Building,
Velagapudi, Guntur District Rep. by its Principal Secretary.

2. The State of Andhra Pradesh, Municipal Administration and Urban Development

(M) Department, Secretariat Building, Velagapudi, Guntur District Rep. by its

Principal Secretary.

The District Collector, Visakhapatnam District.

The Revenue Divisional Officer, Visakhapatnam Sub Division, Visakhapatnam

District.

The Tahsildar, Bheemunipatnam Mandal, Visakhapatbam District.

The Sub-Registrar, Office of the Sub-Registrar/Joint Registrar, Bheemunipatnam,

Visakhapatnam District.

...Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ of mandamus or any other appropriate writ or direction declaring the
highhanded action of the respondents No. 3 to 5 herein in proposing to provide house
sites to the weaker sections under Navaratnalu Pedhalu Andariki Illu scheme in
petitioners lands situated in Sy.No.101-1 to an extent of Ac 8.50 cents of Annavaram
Village, Bheemunipatnam Mandal, Visakhapatnam District, under Land Pooling Scheme
vide G.O.Ms.No.72, dated 25.01.2020, without issuing any notice, without initiating the
proceedings under The Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013), and without
following the due process of law as illegal, arbitrary, against the principles on natural
justice and consequently direct the respondents No.3 to 5 not dispossess the petitioners
from the possession and enjoyment of the lands situated in Sy No. 101-1 to an extent of
Ac 8.50 cents of Annavaram Village, Bheemunipatnam Mandal, Visakhapatnam District.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings including dispossession of the petitioners from the lands situated in
Sy No. 101-1 to an extent of Ac 8.50 cents of Annavaram Village, Bheemunipatnam

112

Mandal, Visakhapatnam District, pending disposal of Writ Petition 10881 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court order, dated 03.07.2020 made
herein and upon hearing the arguments of Sri Taddi Nageswara Rao Advocate for the
Petitioner and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondents.

THE COURT MADE THE FOLLOWING COMMON ORDER:

Sri Nidhesh Gupta, learned senior counsel representing Ms.S.Pranathi,
counsel for the petitioners in W.P.No.15094 of 2020.

Sri Rakesh Dwivedi, learned senior counsel for the State.

When hearing started, Sri Nidhesh Gupta, learned senior counsel has stated
that he has filed this writ petition mentioning all the details as to how and in what
manner the respondents have issued documents and bid papers for construction
of guest house in Visakhapatnam in an area of 30 acres; the said construction is
nothing short of disobeying and circumventing the order of this Court.

Considering the documents so available on record, we deem it appropriate
that counter-affidavit to the writ petition, which is in four volumes, is required to
be filed by the Government and all other respondents in detail. It is expected
from the Government to file the affidavit of the Chief Secretary of the State,
stating that construction of the said guest house is not with a view to establish
executive capital at Visakhapatnam and such action is not in violation of the
order of this Court.

Needful be done within a period of two weeks.

List this case for further orders on 21.09.2020. It is made clear here that order
of status quo means status quo in all respects in the matter of construction of the
said guest house until clarification from this Court.

Sri Neeraj Kishan Kaul, learned senior counsel representing Sri M.Lakshmi
Narayana, counsel for the petitioners in W.P.No.14768 of 2020.

Sri Rakesh Dwivedi, learned senior counsel for the State.

Sri Neeraj Kishan Kaul, learned senior counsel, states that counter-affidavit to
the writ petition may be filed by the Government. But, Sri Rakesh Dwivedi,
learned senior counsel for the State, states that in all other cases except
W.P.No.15094 of 2020, counter-affidavit filed by the State Government may be

113

taken; in consequence thereto, if the respondents in all other cases wish to file
counter-affidavits, they may do so.

During the course of hearing, it is found that in some of the cases, private
respondents have been joined as parties. Let notices be sent to them and if they
wish to file response, they may do so within a period of two weeks. It has further
been proposed that in all the cases, State Government shall file adoption memo
to the counter-affidavits filed in W.P.No.15094 of 2020. In case, looking to the
facts of individual writ petitions, State Government or other respondents wish to
file additional affidavits, they may do so to the extent of the averments of the said
writ petitions and they may be made a part of the compilation which shall be filed
before the Court. Filing of the counter-affidavits may be possibly done on or
before 11.09.2020. Thereafter, within a week, if petitioners wish to file rejoinders,
they may do so on or before 17.09.2020. Compilation of the said rejoinders also
be made available by 18.09.2020. Therefore, on the date of haring, pleadings of
the parties may come on record. It is further made clear here that if any
application is filed in the writ petitions by the petitioners to which response is felt
necessary by the State Government, they are at liberty to file response to the said
applications making it a part of the compilation.

On the issue of physical, virtual or hybrid hearing, we are not inclined to pass
any order. It shall be decided a week prior to the next date of hearing and be
informed by the Registrar (Judicial). All the learned counsel representing the
petitioners/respondents may file summary of written arguments specifying the
rules, statutes and the case laws. Seriatim of the arguments by the counsel on
behalf of the parties may also be decided by them and informed to the Registrar

(Judicial); thereby, on the next date, hearing may possibly resume.

In view of the aforesaid, we postpone hearing of all the cases to 21.09.2020.

As observed hereinabove, interim order of status quo passed earlier in
W.P.Nos.13203, 13204, 13205 and 13206 of 2020 shall continue until further
orders.

SD/- R.KARTHIKEYAN
ASSISTANT REGISTRAR
I'TRUE COPY !//

For ASSISTANT REGISTRAR

114

To,

--_>

. The Registrar (Judicial), High Court of A.P., Amaravati.

2. The Home Secretary, Ministry of Home Affairs, Union of India, Government of
india, Office at- Jai Singh Marg, Hanuman Road Area, Connaught Place, New
Delhi, Delhi 110001.

3. Secretary, Niti Aayog, Union of India, Office at- Sansad Marg, Sansad Marg
Area, New Delhi, Delhi 110001

4. The Chief Secretary, Govt. of Andhra Pradesh, Office at- AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

5. The Secretary, Municipal Administration and Urban Development, The Govt. of
Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email- [email protected].

6. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail- [email protected]

7. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh
Office at- 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road, Labbipet,
Vijayawada, Andhra Pradesh-520010 E-mail- [email protected]

8. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

9. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years,R/o. 1st Floor, Building-l,
Velagapudi Email- [email protected]

10.Sri BotchaSatyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
[email protected] peshimaudap [email protected]

11.Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at- Room No.212, First Floor, Building No.2, Velagapudi Email-
[email protected]

12.The Commissioner, A.P Capital Region Development Authority, Thullur, Guntur
District, Amaravati.

13. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

14. The Convener of the High Power Committee, and Chief Secretary, Government
of Andhra Pradesh, Secretariat Building at Velagapudi, Guntur District,
Amaravati.

15.The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010.

16.A.P. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006

17.The Engineer - in- Chief (R & B), R and B Building, Vijayawada, Guntur Dist.,
Andhra Pradesh.

18. The Collector and District Magistrate, Kurnool District. Kurnool Andhra Pradesh.
19. The Convener of the High Power Committee and Chief secretary, Government of
Andhra Pradesh, Secretariat Building at Velagapudi, Guntur District, Amaravati.

20. The Commissioner, APCRDA, Vijayawada, Krishna District.

21.The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit No -24 Mandadam village, Thullur Mandal Guntur
District.

22. The Convener of the High Power Committee and Chief Secretary, Government of
Andhra Pradesh, Secretariat Building at Wlagapudi, Guntur District, Amaravati.
23.The Chief Secretary, General Administration Department, State of Andhra

Pradesh, Velagapudi, Guntur District. _

24.The Chief Secretary- Member Convener, High Power Committee, Constituted
vide G.O.Ms.No 159, dated 29.12.2019, Velagapudi, Guntur District

25.The Cabinet Secretary, Ministry of Home Affairs, Union of India, Office at Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110 001.

26. The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

27.The Secretary, Department of Personnel and Training, Government of India,

Office at North Block, Central Secretariat, New Delhi, Delhi 110001.

115

28. The Chief Secretary, Govt. of Andhra Pradesh, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503

29.The Principal Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503.

30.The Principal Secretary, Information Technology, Electronics and
Communications Department, The Govt. of Andhra Pradesh Office at 5th Block,
Ground Floor, AT Secretariat, Velagapudi, Amaravati, Andhra Pradesh-522503

31.Sri K. Narayana Swamy, Deputy Chief Minister, Excise, Commercial Taxes,
Office a Room No.127, Ground Floor, Building No.4, Velagapudi. Email
[email protected] [email protected] .

32.Sri Kurasala Kannababu, Minister Agriculture and Cooperation Marketing Food
Processing, Office at Room No.208, First Floor, Building No.2, Velagapudi, Email
kannababu.kurasalaam.gov.in

33.Sri Nilam Sawhney, Presently working as Chief Secretary, Govt. of AP, Office at
Building 1, 1st Floor, Interim Government Complex, Velagapudi, Andhra Pradesh
522503.

34.Sri J Shyamala Rao, Presently working as Principal Secretary, Municipal
Administration and Urban Development, The Govt. of Andhra Pradesh Office at
AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
ps.apmaudgmail.com.

35.Sri Shamsher Singh Rawat, Presently working as Principal Secretary, Finance
Department, The Govt. of Andhra Pradesh, Office at 2nd Block, 1st Floor, A.P
Secretariat Office, Velagapudi. Email [email protected]

36.Sri Praveen Prakash, Principal Secretary to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

37.The Secretary, Bar Council of Andhra Pradesh, High Court Premises, Nelapadu
at Amaravathi, Guntur District, A.P.

38.The Secretary, A.P. High Court Employees Service Association, High Court
Premises, Nelapadu at Amaravathi, Guntur District, A.P.

39.Andhra Pradesh Capital Region Development Authority (APCRDA), Lenin
Centre, Vijayawada, Krishan District, A.P.

40. The Secretary, Bharathiya Janatha Party, New Delhi, India.

41.The Secretary, Bharathiya Janatha Party, A.P. State Unit, Vijayawada, Krishna
District, A.P.

42.Sri. G N Rao, IAS (Retd.) Member Convenor - Expert Committee constituted
under G.O.Rt.No.585 Dt.13/09/2019, MA and UD, Govt. of A.P. Vinayaka Temple
Road, Patamata, Vijayawada, Krishna District

43.Sri K. Narayana Swamy, Deputy Chief Minister, Excise, Commercial Taxes,
Office a Room No.127, Ground Floor, Building No.4, Velagapudi. Email
[email protected] [email protected]

44. The Managing Director and Partner, Saibal Chakraborty, Boston Consulting
Group, R/o. 19th Floor, Tower C, DLF Cyber City, Gurugram, 12201.

45. The Commissioner, A.P Vigilance Commission, Building No. 5, I.G.C.,
Secretariat, Velagapudi, Amaravati, Guntur Dist., Andhra Pradesh

46.The Commissioner, A.P Capital Region Development Authority, Thullur, Guntur

District, Amaravaiti.

47.Sri. Dharmana Krishna Das, S/o. Late Ramalingam Naidu, Aged about 65 years,
Occ. Deputy Chief Minister of A.P., Revenue, Stamps and Registration, O/o.
Room No. 193, Ground Floor, Building No. 5, Secretariat, Velagapudi at
Amaravathi, Guntur District, A.P.

48. Sri. Kalettur Narayana Swamy, S/o. Late K. Yellaiah, aged about 71 years, Occ.
Deputy Chief Minister, Excise, Commercial Taxes, O/o. Room No.127, Ground
Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, AP.

49.Sri. Alla Kali Krishna Srinivas, S/o. Late Surya Chandra Rao, aged about 49
years, Occ. Deputy Chief Minister, Health, Family Welfare and Medical
Education, O/o. Room No.191, Ground Floor, Building No. 5, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

50.Smt. Pushpa Sreevani Pamula, W/o. Sri. S. Parikshit Raju, Aged about 34 years,
Occ. Deputy Chief Minister, Tribal Welfare, O/o. Room No. 188, Ground Floor,
Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

51.Sri. Amzath Basha Shaik Bepari, S/o. Late Abdul Khader, aged about 48 years,
Occ. Deputy Chief Minister, Minority Welfare, O/o. Room No. 212, First Floor,
Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

116

52.Sri. Malagundla Sankaranarayana, S/o. Late M. Peddaiah, Aged about 55 years,
Occ. Minister Roads and Buildings, O/o. Room No. 131, Ground Floor, Building
No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

53.Sri. Muttamsetti Srinivasa Rao, S/o. Sri. M. Venkata Narayana, Aged about 53
years, Occ: Minister, Tourism, Culture and Youth Advancement, O/o. Room No.
210, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur

District, A.P.

54.Sri. Viswarupu Pinipe, S/o. Sri. Reddy Panthulu Pinipe, Aged about 57 years,
Occ. Minister, Social Welfare, O/o. Room No. 211, First Floor, Building No. 3,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

55.Sri. Cherukuvada Sri Ranganadha Raju, S/o. Sri. Ch. Venkata Narasimha Raju,
Aged about 67 years, Occ. Minister, Housing, O/o. Room No. 211, First Floor,
Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

56.Smt. Taneti Vanita, W/o. Sri. Srinivasa Rao, Aged about 46 years, Occ. Minister,
Women and Child Welfare, O/o. Room No. 210, First Floor, Building No. 5,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

57.Sri. Kodali Sri Venkateswara Rao, S/o. Late K. Arjuna Rao, Aged about 48 years,
Occ. Minister, Civil Supplies and Consumer Affairs, 0/43. Room No. 130, Ground
Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

58.Sri. Perni Venkataramaiah, S/o. Late Pemi Krishna Murthy, aged about 54 years,
Occ. Minister, Transport, | and PR, O/o. Room No. 211, First Floor, Building No.
5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

59. Sri. Velam Palli Srinivasa Rao, S/o. V. Sri. Suryanarayana, Aged about 48 years,
Gee. Minister, Endowments, O/o. Room No. 137, Ground Floor, Building No. 2,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

60.Smt. Mekathoti Sucharitha, D/o. Late N. Anka Rao, Aged about 48 years, Occ.
Minister, Home and Disaster Management, O/o. Room No. 136, Ground Floor,
Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

61.Dr. Seediri Appala Raju, S/o. Sri. S. Neelayya, Aged about 57 years, Occ.
Minister, Animal Husbandry, Dairy Development and Fisheries, O/o. Room No.
132, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

62.Sri. Balineni Srinivas Reddy, S/o. Late B. Venkateswara Reddy, aged about 56
years, Occ. Minister, Energy, Forest, Environment, Science and Technology,
O/o. Room No. 211, First Floor, Building No. 2, Secretariat, Velagapudi at
Amaravathi, Guntur District, A.P.

63.Dr. Audimulapu Suresh, S/o. Late a. Samuel, Aged about 55 years, Occ.
Minister, Education, O/o. Room No. 210, First Floor, Building No. 4, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

64.Dr. Anil Kumar Yadav Poluboina, S/o. P. Thirupalaiah, Aged about 39 years,
Occ. Minister, Irrigation (Water Resources), O/o. Room No.212, First Floor,
Building No. 4,Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

65.Sri. Mekapati Goutham Reddy, S/o. M. Raja Mohan Reddy, Aged about 44
years, Occ. Minister, Industries, Commerce, Information Technology, Skill
Development and Training, Infrastructure and Investments, O/o Room No. 208,
ns! Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District,

66.Sri. Peddi Reddi Ramachandra Reddy, S/o. Late P. Lakshmana Reddy, Aged
about 67 years, Occ. Minister, Panchayat Raj and Rural Development, Mines
and Geology, O/o Room No. 203, First Floor, Building No. 3, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

67.Sri. P. Jayaram @ Gummanur Jayaram, S/o . Sri. P. Basappa, Aged about 52
years, Om Minister, Labour, Employment, Training, Factories, O/o. Room No.
207, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

68. Sri. Chelluboyina Srinivasa Venugopala Krishna, S/o. Ch. Venkanna, Aged about
57 years, Occ. Minister, B.C. Welfare, O/o Room No. 215, 1st Floor, Building No.
2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

69.P. Balakrishnama Charyulu, Secretary to State Legislature, AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

70.Sri Mohammed Ahmed Shariff, Chairman, The Andhra Pradesh Legislative
Council, Velagapudi, Amaravati, Guntur District.

71.Sri Nara Chandra Babu Naidu, S/o N.Khajura Naidu Age 70 years President,
Telugu Desam Party NTR Bhavan, Road No. 2, Banjara Hills, Hyderabad -- 34

72.Sri Nara Lokesh Babu, S/o Nara Chandra Babu Naidu Age 37 years Member,
Legislative Council, Andhra Pradesh, NTR Bhavan, Road No. 2, Banjara Hills,
Hyderabad -- 34

73. The Chairman (CRDA), Andhra Pradesh Capital Region Development Authority.

117

74.The Convener of the High Power Committee, and Chief Secretary, Government
of Andhra Pradesh, Secretariat Building at Velagapudi, Guntur District, Amaravati

78. The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520 010.

76.A.P. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006

77.The Engineer - in- Chief (R & B), R and B Building, Vijayawada, Guntur Dist.,
Andhra Pradesh.

78. The Collector and District Magistrate, Kurnool District. Kurnool Andhra Pradesh.
79.The Convener of the High Power Committee and Chief secretary, Government of
Andhra Pradesh, Secretariat Building at Velagapudi, Guntur District, Amaravati.

80. The Commissioner, APCRDA, Vijayawada, Krishna District.

81.The Special Deputy Collector and Competent Authority, A.P. Capital Region
Development Authority, Unit No -24 Mandadam village, Thullur Mandal Guntur
District.

82. The Convener of the High Power Committee and Chief Secretary, Government of
Andhra Pradesh, Secretariat Building at Wlagapudi, Guntur District, Amaravati.
83.The Chief Secretary, General Administration Department, State of Andhra

Pradesh, Velagapudi, Guntur District.

84.The Chief Secretary- Member Convener, High Power Committee, Constituted
vide G.O.Ms.No 159, dated 29.12.2019, Velagapudi, Guntur District

85.The Cabinet Secretary, Ministry of Home Affairs, Union of India, Office at Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110 001.

86.The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

87.The Secretary, Department of Personnel and Training, Government of India,
Office at North Block, Central Secretariat, New Delhi, Delhi 110001.

88. The Chief Secretary, Govt. of Andhra Pradesh, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503

89.Sri Ajeya Kallam, Principal Advisor to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

90. The Registrar, Supreme Court of India, New Delhi, India

91.Sri Sajjala Rama Krishna Reddy, Advisor to Government (Public Affairs),
Government of Andhra Pradesh, Office at Room. No.218, 1st Floor, Block No.2,
A.P. Secretariat, Velagapudi, Amaravati-522 238. Email ID
[email protected]

92. The Tahsildar, Bheemunipatnam Mandal, Visakhapatbam District.

93. The Sub-Registrar, Office of the Sub-Registrar/Joint Registrar, Bheemunipatnam,
Visakhapatnam District

94. Sri Ajeya Kallam, Principal Advisor to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 1st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

95. Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and
Chariman of the Manifesto Committee of YSR Congress Party, Resident of
Guntur, Guntur District

96. The District Collector, West Godavari District, Eluru.

97. The District Collector, Visakhapatnam District, Visakhapatnam.

98. The District Collector, Prakasam District, Ongole.

99. The District Collector, Vizianagaram District, Vizianagaram.

100. The District Collector, Guntur District, Guntur

101. The Metropolitan Commissioner, Visakhapatnam Metropolitan Region

Development Authority, (VMRDA) formerly known as Visakhapatnam Urban
Development Authority (VUDA), Visakhapatnarn

102. Revenue Divisional Officer, Revenue Divisional Officer, Visakhapatnam,
Visakhapatnam District.

103. Revenue Divisional Officer, Anakapalli, Visakhapatnam District.

104. Tashildar, Anakapalli, Visakhapatnam District.

105. Tashildar, Anandapuram, Visakhapatnam District.

106. Tashildar, Bheeminipatnam Visakhapatnam District.

107. Tashildar, Gajuwaka, Visakhapatnam District.

108. Tashildar, Pedagantyada, Visakhapatnam District.

109. Tashildar, Padmanabham, Visakhapatnam District.

118

110. Tashildar, Paravada, Visakhapatnam District.

111. Tashildar, Pendurthi, Visakhapatnam District.

112. Superintendent of Police, Visakhapatnam Rural, Visakhapatnam.

113. Commissioner of Police, 'of Visakhapatnam City.

114. The District Collector and District Magistrate, Visakhapatnam District,
Visakhapatnam.

115. The Revenue Divisional Officer, Narsipatnam, Visakhapatnam District.

116. The Tahsildar, Ravikamatham Mandal, Visakhapatnam District

117. District Collector, West Godavari District at Eluru.

118. Revenue Divisional Officer, Eluru Revision Division, West Godavari
District.

119. Tahsildar, Chintalapudi Mandal, West Godavari District

120. The District Collector, Visakhapatnam District.

121. The Revenue Divisional Officer, Visakhapatnam Sub Division,
Visakhapatnam District.

122. The Tahsildar, Bheemunipatnam Mandal, Visakhapatbam District

123. The Sub-Registrar, Office of the Sub-Registrar/Joint Registrar,
Bheemunipatnam, Visakhapatnam District

124. The Managing Director or Authorised Signatory, Shapoorgi Pallonji

Group., 3rd Floor, 7-1-21/A, APDL Estates, Opposite Country Club, Begumpet,
Hyderabad, Telangana 500016

125. The Chief Executive Officer, Krishnayapalem Village Panchayat.

126. The Chief Executive Officer, Venkatapalem Village Panchayat.

127. The Chief Executive Officer, Nidamaru Village Panchayat.

128. The Chief Executive Officer, Kuragallu Village Panchayat.

129. The Chief Executive Officer, Mandadam Village Panchayat.

130. The Chief Executive Officer, Inavolu Village Panchayat

131. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat
Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District.

132. The Panchayat Secretary, Nidamarru Gram Panchayat for Nidamarru
village, Nidamarru, Mangalagiri Mandal, Guntur District.

133. The Panchayat Secretary,Kuragallu Gram Panchayat for Kuragallu
Village, Kuragallu, Mangalagiri Mandal, Guntur District.

134. The Panchayat Secretary, Mandadam Gram Panchayat for Mandadam
Village, Mandadam, Mandadam Mandal, Guntur District.

135. The Panchayat Secretary, Inavolu Gram Panchayat for Inavolu Village,
Inavolu, Mandadam Mandal, Guntur District. (1 TO 135 BY RPAD)

136. One CC to SRI.KARUMANCHI INDRANEEL BABU Advocate [OPUC]

137. One CC to SRILSSUDHAKARA RAO AMBATI Advocate [OPUC]

138. One CC to SMT.NIMMAGADDA REVATHI, ADVOCATE (OPUC)

139. One CC to Sri M.Lakshmi Narayana, Advocate (OPUC)

140. One CC to SRI.B.NALIN KUMAR, ADVOCATE (OPUC)

141. One CC to SRIL-UNNAM SRAVAN KUMAR Advocate [OPUC]

142. One CC to SRI.KISHORE PARA Advocate [OPUC]

143. One CC to SRI.N.'SUBBA REDDY Advocate [OPUC]

144. One CC to M/s. Avanija Inuganti Advocate (OPUC)

145. One CC to M/S.PRANATHI Advocate [OPUC]

146. One CC to SRI.C.V.R.RUDRA PRASAD Advocate (OPUC)

147. One CC to SRILSUBBA RAO KORRAPATI Advocate [OPUC]

148. One CC to Sri Ravi Shankar Jandhyala, Advocate [OPUC]

149. One CC to Sri G Pedda Babu, Advocate (OPUC)

150. One CC to SRI.P.V.KRISHNAIAH Advocate (OPUC)

151. One CC to Sri Prabhu Nath Vasireddy Advocate (OPUC)

152. One CC to SRILSRINIVASA RAO NARRA Advocate [OPUC]

153. One CC to G V R Choudary, Advocate (OPPUC)

154. One CC to SRILUNNAM ABHISHEK SINGHVI, ADVOCATE (OPUC)

155. One CC to SRI.P.V.KRISHNAIAH Advocate (OPUC)

156. One CC to SRI.KASA JAGAN MOHAN REDDY, STANDING COUNSEL
(OPUC)

157. One CC to SRI.V.SURYA KIRAN, STANDING COUNSEL (OPUC)

158. One CC to SRI.V.SURENDER, STANDING COUNSEL (OPUC)

159. One CC to SRI.SAI SANJAY SURANENI, ADVOCATE (OPUC)

160. One CC to Sri Srinivasa Rao Narra Advocate (OPUC)

119

161. One CC to SRI.T.V.P.SAI VIHARI, ADVOCATE(OPUC)

162. One CC to Sri K M Krishna Reddy Advocate (OPUC)

163. One CC to Sri Ponnekanti Mallikarjuna Rao, Advocate (OPUC)

164. One CC to Sri Yelamanchili Shiva Santosh Kumar Advocate (OPUC)

165. One CC to Sri Taddi Nageswara Rao Advocate (OPUC)

166. One CC to Sri Vivek Chandra Sekhar S Advocate (OPUC)

167. One CC to SRI.N.HARINATH, ASSISTANT SOLICITOR GENERAL
(OPUC)

168. One CC to Sri Unnam Muralidhar Rao, Standing Counsel (OPUC)

169. One CC to Ms.Sodum Anvesha, Advocate (OPUC)

170. Two CC to GP for ROADS & BUILDINGS, High Court of Andhra Pradesh
(OUT)

171. Two CC to GP for ENVIRONMENT, High Court of Andhra Pradesh (OUT)

172. Two CC to GP for General Administration, High Court of Andhra Pradesh
(OUT)

173. Two CC to GP for Municipal Administration, High Court of Andhra Pradesh
(OUT)

174. Two CC to GP for Finance & Planing, High Court of Andhra Pradesh
(OUT)

175. Two CC to GP for Social Welfare, High Court of Andhra Pradesh (OUT)

176. Two CC to GP for B.C,.Welfare, High Court of Andhra Pradesh (OUT)

177. Two CC to GP for Irrigation, High Court of Andhra Pradesh (OUT)

178. Two CC to GP for Panchayat Raj & Rural Development, High Court of
Andhra Pradesh (OUT)

179. One CC to GP for Law, High Court of Andhra Pradesh (OUT)

180. One CC to GP for Revenue, High Court of Andhra Pradesh (OUT)

181. One CC to GP for Forest, High Court of Andhra Pradesh (OUT)

182. One CC to GP for Finance & Planning, High Court of Andhra Pradesh
(OUT)

183. One CC to GP for Home, High Court of Andhra Pradesh (OUT)

184. Three spare copies.

SRL

120

HIGH COURT

HCJ & AVSSJ & MSMJ

DATED:27/08/2020

NOTE: POST THESE ALL CASES ON 21.09.2020

ORDER

WRIT PETITION Nos. W.P.Nos.13203, 13204, 13205, 13206 of 2020, W.P.(PIL.) No.179 of 2019, W.P.(PIL.) Nos.7. 8, 9, 20, 22, 24, 40, 102, 103, 121 & 175 of 2020., W.P.No.8472 of 2020: W.P.(PIL) Nos.153, 78, 92, 177, 184, 185, 200, 201, 208, 209, 213, 215 & 217 of 2020; W.P.Nos.714, 719, 808, 819, 925, 932, 933, 1207, 1388, 2837, 2898, 2904, 2906, 2909, 2912, 2914, 4004, 5057, 8776, 9154, 9528, 10700, 13521, 13645, 13666, 13887, 13919, 13925, 13966, 13983, 14003, 14053, 14054, 14282, 14338, 14768, 14894, 14896, 14897, 14919, 14920, 14996, 15035, 15094 & 15097 of 2020; W.P.No.25028 of 2016; W.P.No.20622 of 2018:

W.P.(PIL) No.34 of 2019, W.P.(PIL) Nos.42, 49, 50 & 64 of 2020: W.P.Nos.5140, 5410, 5515, 5994, 10868 & 10881 of 2020.

STATUS QUO & EXTENSION OF EARLIER INTERIM ORDER

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Andhra Pradesh High Court - Amravati

Done Sambashiva Rao vs Union Of India, on 27 August, 2020

Bench: J K Maheshwari, M.Satyanarayana Murthy